Section 42(4) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(4)It shall be the duty of the Mukhya Adhikari to lay before the meeting of the Karya Samiti all the development plans relating to the Khands received from the respective [Kshettra Panchayats] [Substituted by U.P. Act No. 9 of 1994.] together with all relevant statistics and other information needed for formulating the required plan for the district. He shall also bring to its notice any defects in the plan received from any [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.].
