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State of Uttar Pradesh - Section

Section 23 in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962

23. Right of Pramukh/Adhyaksha to attend meetings of Committees.

(1)The Pramukh of a [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] may attend any meeting of a committee thereof irrespective of the fact that he is not a member or Chairman of such committee and address it on any subject under its consideration or draw its attention to any matter of importance falling within its purview but shall not vote upon or propose a resolution at such meeting.
(2)The Adhyaksha of a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] may attend or address any meeting of a committee of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] within the district.