Section 19(4) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(4)Notwithstanding anything contained in sub-rule (2) of Rule 7, the Pramukh 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.
