Section 27(8) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(8)A committee may require its Secretary or any other officer of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to supply or produce at any of its meeting-(a)any return, statement, estimates, statistics or other information relating to any matter or subject falling within the purview of the committee;(b)any report, correspondence or plan or other document or a copy thereof which is in his possession or control of such officer and which is relevant for the consideration by the committee or any matter falling within its purview :Provided that in the event of any doubt whether any return, statement, statistics or other information or any report, correspondence, plan or other document asked for by a committee relates to a matter of subject falling with the purview of such committee or is relevant for the consideration of any such matter or subject by such committee, the same shall be referred to the Pramukh whose decision shall be final.
