Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttar Pradesh - Subsection

Section 40(1) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(1)The Mukhya Adhikari, the Vitta Adhikari and any other officer of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] not below the rank of the head of a department of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may attend any meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or of any Committee or Sub-Committee thereof and render such advice or render such assistance relating to the affairs of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] as may be necessary or required of him.