Section 27 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
27. Non-official resolution.
(1)Any member may move a nonofficial resolution relating to a matter concerning the administration of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.], which shall, however, be subject to the conditions hereinafter mentioned in this rule.(2)The Adhyaksha 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 in this regard 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 refer to the conduct, or character of any person except in his official or public capacity.(4)Notwithstanding anything contained in sub-rule (3) of Rule 7, the Adhyaksha 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. No resolution shall be so considered for inclusion if the notice in respect thereof is received by the Mukhya Adhikari after the lots have been drawn under sub-rule (6).(5)The total number of resolutions that may be moved by the members at any meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall not exceed ten nor shall any member be entitled to move more than one resolution at any meeting.(6)The particular resolutions which shall be included in the list of business for any meeting, if their number exceeds ten in the aggregate or one in the name of any single member, and the relative order of precedence in which they shall be so included, shall be determined by the Mukhya Adhikari by drawing lots.(7)The notices in respect of all resolutions not included in the list of business for any meeting and the resolutions included in the list of business for any meeting but not considered thereat, shall be deemed to have lapsed and it shall not be open to admit any of them for a subsequent meeting unless a fresh notice in respect thereof is duty received by the Mukhya Adhikari.
