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State of Uttar Pradesh - Section

Section 4 in U.P. Zila Panchayats (Formation of Committees) Rules, 1997

4. Notice of the meeting.

(1)The Adhyaksha shall convene one or more meetings of the Panchayat to elect the members of the committees mentioned in sub-section (1) of Section 64 and the notice issued to the members shall state the purpose for which the meeting is being called, the number of members under clause (d) of sub-section (1) of Section 66 or/and sub-section (1) of Section 67, the place at, the date on and the hours during which nomination shall be received and shall be scrutinized and the poll, if necessary, shall be taken.
(2)The notices issued under sub-rule (1) shall be sent by post under certificate of posting to the last known address of each member of the Panchayat and a copy thereof shall also be pasted at the office of the Panchayat.