Section 23(1) in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962
(1)The Pramukh of a [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] may attend any meeting of a committee thereof irrespective of the fact that he is not a member or Chairman of such committee and address it on any subject under its consideration or draw its attention to any matter of importance falling within its purview but shall not vote upon or propose a resolution at such meeting.
