Section 7 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
7. Transaction of Business.
(1)The list of business for a meeting shall be prepared by, or under the authority of, the Khand Vikas Adhikari in consultation with the Pramukh and shall be sent to the members.(2)A member who wishes to move a resolution in a meeting shall send by post or deliver, to the Khand Vikas Adhikari a notice of the resolution (hereinafter referred to as "non-official resolution") along with a copy thereof. The notice if received fifteen days before the date fixed for the meeting and admitted by the Pramukh, shall, subject to the provisions of Rule 19, be included in the agenda of business for the meetings.
