Section 14 in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958
14.
- Notwithstanding anything contained in Rule 3, the Adhyaksh shall have the power to bring forward any motion or proposition not specified, of business not stated, in the notice under rule 3 and which is so urgent that its transaction at the meeting is considered necessary.
