Section 84(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)The Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] may convene a meeting of the Kshettra Panchayat whenever he thinks fit and shall, upon a requisition made in writing by not less than one-fifth of the members of the Kshettra Panchayat and served on the Pramukh or sent by registered post acknowledgment due addressed to the Kshettra Panchayat at its office, convene a meeting of the Kshettra Panchayat within a period of one month from the date of the service or receipt of such requisition.
