Section 23(5) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(5)At any meeting unless a poll be demanded by at least one-fourth of the members present, a declaration by the Adhyaksha, at such meeting that the resolution has been carried or lost and entry to that effect in the minutes of the proceeding shall be conclusive evidence of the fact without proof of the number or proportion of the votes recorded in favour of or against such resolution.
