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State of Uttar Pradesh - Section

Section 13 in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958

13.

- The course of business shall, unless the Adhyaksh regulate it otherwise be ordered as follows:
(1)The minutes of the last meeting shall be read.
(2)Communication from the State Government and officers of that Government shall be read.
(3)Reports of Committees and members shall be taken into consideration and orders, where necessary, passed.Note - The words "Where necessry" are inserted as Committees may be given final powers and no orders of the Parishad may be required.
(4)Motions and propositions of which notice has been given in the manner prescribed by rule 2 (2) shall be discussed and voted upon.
(5)Notice shall be given of any motion or proposition which it is proposed to bring at the next meeting.
(6)Appeal from orders of Committees, Officers, etc. shall be disposed of.