Section 18 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
18. Official resolution.
- All resolutions received from any of the Committee appointed under Section 87 and placed before the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and all other resolutions relating to the administration of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] sponsored by the Pramukh shall be classed as official resolutions.
