Section 41(1) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(1)Subject to the provisions of Section 76 of the Act the Chairman of a Committee may, on his own motion or upon the written request of the Adhyaksha of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or of not less than two members of the Committee call a meeting of the Committee for which a notice along with the list of business to be transacted in the meeting shall be sent to each number at least three days before the date fixed for the meeting.
