Section 7 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
7. Transaction of business at meeting.
(1)Except as provided otherwise in the Act or any rule made thereunder, no business shall be transacted at any meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] which has not been included in the list of business under sub-rule (2) :Provided that any urgent business may be transacted at the meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] if two-third of the total number of members present at the meeting agree to it.(2)The list of business for a meeting shall be prepared by or under the authority of the Mukhya Adhikari with the approval of the Adhyaksha and shall be sent to the members alongwith the notice under Rule 4 :Provided that it shall not be necessary to send the various papers referred to in the list of business to the members.(3)Any member who wishes to move a resolution in a meeting shall send by post or deliver to the Mukhya Adhikari a notice of the resolution (hereinafter referred to as "non-official resolution"), alongwith a copy thereof. The notice if received at least fifteen days before the date fixed for the meeting and admitted by the Adhyaksha shall; subject to the provisions of Rule 27, be included in the list of business.
