Section 28(6) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(6)If the motion is permitted by the Adhyaksha, the same shall immediately before entering upon the business for the day be put before the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] if it gives leave to discuss the motion. If such leave is duly given by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.], the Adhyaksha shall appoint a suitable time-limit for the discussion on the motion. The debate on the motion shall automatically terminate at the expiry of such time-limit.
