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State of Uttar Pradesh - Section

Section 33 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

33. Point of order.

- Any member may at any time during the meeting raise a point of order for the decision of the Adhyaksha but in doing so shall confine himself to stating the point and the Adhyaksha shall decide all points of order which may be raised or be referred to him and his decision shall be final.