Section 40 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
40. Right of officers of [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in regard to meetings of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and Committees and subcommittees thereof.
(1)The Mukhya Adhikari, the Vitta Adhikari and any other officer of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] not below the rank of the head of a department of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may attend any meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or of any Committee or Sub-Committee thereof and render such advice or render such assistance relating to the affairs of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] as may be necessary or required of him.(2)The Vitta Adhikari of a [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall have the right to submit a note to the Adhyaksha inviting attention of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to any financial irregularity or other matter of financial importance to the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and such note shall be taken into consideration by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] at its meeting next following the presentation of such note to the Adhyaksha.
