Section 28(2) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(2)No such motion shall be considered except with the permission of the Adhyaksha and the leave of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] given by the vote of at least three-fourths of the members present and voting.
