Section 39 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
39. Right of Government servants, persons authorized by the State Government and other persons to attend and take part in discussion.
(1)The District Magistrate of the district may attend any meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any Committee thereof and dress it on any subject with which the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or the Committee, as the case may be, is concerned.(2)The following officers of Government shall be entitled to attend and address any meeting of a [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any Committee or Sub-Committee thereof on any matter relating to their respective functions :(i)Commissioner for Agricultural Production and Rural Development and every Officer subordinate to him not below the rank of Assistant Development Commissioner;(ii)Director of Medical and Health Services and every Officer subordinate to him not below the rank of Assistant Director;(iii)Director of Agriculture and every Officer subordinate to him not below the rank of Assistant Director;(iv)Director of Animal Husbandry and every Officer subordinate to him not below the rank - of Assistant Director;(v)Registrar, Co-operative Societies and every Officer subordinate to him not below the rank of Deputy -Registrar;(vi)Director of Industries and every Officer subordinate to him not below the rank of Assistant Director;(vii)Director of Social Welfare, Harijan Welfare and every Officer subordinate to him not below the rank of Assistant Director;(viii)Director of Panchayats and every Officer subordinate to him not below the rank of Deputy Director.(ix)Director of Education and every Officer subordinate to him not below the rank of Assistant Director:(x)Director of Fruit Utilisation;(xi)Chief Engineer, Public Works Department and the Superintending Engineer exercising jurisdiction in the district;(xii)Chief Engineer, Irrigation Department and the Superintending Engineer exercising jurisdiction in the district;(xiii)Chief Engineer, Local Self-Government Engineering Department and the Superintending Engineer exercising jurisdiction in the district;(xiv)Chief Engineer, Town and Village Planning Department:(xv)Superintending Engineer, Minor Irrigation and Officers subordinate to him not below the rank of Executive Engineer; and(xvi)Commandant General, Prantiya Rakshak Dal, Uttar Pradesh.
