Section 7(1) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(1)Except as provided otherwise in the Act or any rule made thereunder, no business shall be transacted at any meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] which has not been included in the list of business under sub-rule (2) :Provided that any urgent business may be transacted at the meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] if two-third of the total number of members present at the meeting agree to it.
