Section 103(2) in Uttarakhand Panchayati Raj Act, 2016
(2)Procedure of etc. meetings of the Zila Panchayat-The following matters relating to meetings of Zila Panchayat shall be governed by rules:-(a)transaction of business at the meeting ;(b)quorum for transaction of business ;(c)presiding over the meeting in the absence of Chairman and the Vice Chairman ;(d)asking of questions by members;(e)notice of meeting;(f)maintaining the order at the meeting;(g)decision by vote ;(h)minute book and resolutions;(i)right of government servants, persons authorized by the State Government and other persons to attend and take part in discussions ;(j)right of officers of the Zila Panchayat in regard to meetings ;(k)right of Zila Panchayat to require attendance of servants of the State Government to attend its meetings ;(l)right of the Zila Panchayat to require reports, returns; etc. from the Kshettra Panchayat Secretary, Block development officer and chief officer ; and(m)other incidental matters which need or ought to be prescribed.
