Section 42(3) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(3)Immediately upon the expiry of the date fixed for submission of their plans by the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] is, the Adhyaksha shall for the purpose of getting the required plan for the district prepared, call a meeting of the Katya Samiti. Such meeting may, if necessary, consist of more than one sitting held on consecutive dates or with such intervals as the Adhyaksha may in this behalf decide.
