Section 27(4) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(4)Notwithstanding anything contained in sub-rule (3) of Rule 7, the Adhyaksha 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. No resolution shall be so considered for inclusion if the notice in respect thereof is received by the Mukhya Adhikari after the lots have been drawn under sub-rule (6).
