Section 109(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(2)All such matters that would be received under sub-rule (1) shall be included in the Agenda by the Block Development Officer (Secretary) who shall circulate it at least 3 days before the meeting is due to take place provided that only such items shall be included in the Agenda which fall under the legitimate function of the Block Development Council.
