Section 4 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
4. Date, time and place of meetings.
(1)A meeting of a [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may be convened as provided in Section 84.(2)The notice about the date, time and place of every meeting shall be sent or caused to be sent, by the Khand Vikas Adhikari to each member by post at his last known address under certificate of posting at least ten days before the date of the meeting ;Provided that a notice of shorter period than ten days may be given for an emergent me a date, time and place of the next meeting is decided in a particular meeting, no notice shall be required to be sent to the members attending that meeting unless any change is made in date, time or place so fixed.(3)A meeting may be spread over more than one day and may consist of more sittings than one.
