Section 25(2) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(2)The following officers of Government or any district level officer or any officer of office-bearer of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] of the district may and when so requested by [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall attend any particular meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and tender such advice or render such assistance relating to the affairs of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] as may be necessary or required of him-(i)Assistant Engineer (Canals) an Assistant Engineer (Tube-wells) exercising jurisdiction in the area;(ii)Assistant Engineer (P.W.D.) exercising jurisdiction in the area;(iii)Civil Surgeon of the district or his nominee:(iv)District Inspector of Schools;(v)Divisional Forest Officer or his nominee exercising jurisdiction in the Khand;(vi)Assistant Registrar, Co-operative Societies, exercising jurisdiction in the district or the District Co-operative Officer, as the case may be;(vii)District Livestock Officer;(viii)District Industries Officer;(ix)District Statistics Officer; and(x)District Agriculture Officer.
