Section 84 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
84. Meetings of Kshettra Panchayat.
- [(1) A Kshettra Panchayat shall meet for the transaction of business at least once in every two months:Provided that the date to be appointed for the first meeting of a Kshettra Panchayat, shall be within thirty days from the date of its constitution.] [Substituted by U.P. Act No. 24 of 2001.](2)The Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] may convene a meeting of the Kshettra Panchayat whenever he thinks fit and shall, upon a requisition made in writing by not less than one-fifth of the members of the Kshettra Panchayat and served on the Pramukh or sent by registered post acknowledgment due addressed to the Kshettra Panchayat at its office, convene a meeting of the Kshettra Panchayat within a period of one month from the date of the service or receipt of such requisition.(3)[ A meeting may be adjourned until the next or any subsequent day and adjourned meeting may be further adjourned in the like manner.(4)Every meeting shall be held at the office of the Kshettra Panchayat or at some other convenient place of which notice has been duly given] [Inserted by U.P. Act No. 9 of 1994.]
