Section 19 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
19. Non-official resolution.
(1)Subject to the conditions hereinafter appearing, any member may move a non-official resolution relating to a matter concerning the administration of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.].(2)The Pramukh shall decide on the admissibility of a resolution and shall disallow any resolution which in his opinion contravenes the provisions of the Act or the rules made thereunder, and his decision on the point shall be final.(3)Every resolution shall be of an affirmative character clearly and precisely expressed and shall raise a definite issue. It shall not contain arguments, inferences, ironical expressions or defamatory statements nor shall it refer to the conduct or character of any person except in his official or public capacity.(4)Notwithstanding anything contained in sub-rule (2) of Rule 7, the Pramukh may for reasons to be recorded by him, allow a resolution to be considered for inclusion in the list of business in respect of which a shorter notice than that laid down in the aforesaid sub-rule, has been given.(5)If the member, when called on, is absent the resolution standing in his name shall be considered to have been withdrawn.(6)Every resolution which has been moved shall be seconded, otherwise it shall not be discussed, nor shall any question be put on it.(7)The discussion on a resolution shall be strictly limited to the subject of the resolution.
