Section 25 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
25. Right to Government servants, persons authorised by the State Government and other persons to attend and take part in discussion.
(1)The Sub-Divisional Officer having jurisdiction in the area or any other officer specified by Government may attend any meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any committee thereof and address it on any subject with which the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or the Committee, as the case may be, is concerned.(2)The following officers of Government or any district level officer or any officer of office-bearer of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] of the district may and when so requested by [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall attend any particular meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and tender such advice or render such assistance relating to the affairs of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] as may be necessary or required of him-(i)Assistant Engineer (Canals) an Assistant Engineer (Tube-wells) exercising jurisdiction in the area;(ii)Assistant Engineer (P.W.D.) exercising jurisdiction in the area;(iii)Civil Surgeon of the district or his nominee:(iv)District Inspector of Schools;(v)Divisional Forest Officer or his nominee exercising jurisdiction in the Khand;(vi)Assistant Registrar, Co-operative Societies, exercising jurisdiction in the district or the District Co-operative Officer, as the case may be;(vii)District Livestock Officer;(viii)District Industries Officer;(ix)District Statistics Officer; and(x)District Agriculture Officer.(3)The following officers of Government shall be entitled to attend and address any meeting of [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any Committee or Sub-Committee thereof on any matter affecting their respective departments :(i)Commissioner for Agricultural Production and Rural Development and every officer subordinate to him not below the rank of Assistant Development Commissioner;(ii)Director of Medical and Health Services and every officer subordinate to him not below the rank of Assistant Director;(iii)Director of Agriculture and every officer subordinate to him not below the rank of Assistant Director;(iv)Director of Animal Husbandry and every officer subordinate to him not below the rank of Assistant Director;(v)Registrar, Co-operative Societies and every officer subordinate to him not below the rank of Deputy Registrar;(vi)Director of Industries and every officer subordinate to him not below the rank of Assistant Director;(vii)Director of Social Welfare and Harijan Welfare and every officer subordinate to him not below the rank of Assistant Director;(viii)Director of Panchayats and every officer subordinate to him not below the rank of Deputy Director;(ix)Director of Education and every officer subordinate to him not below the rank of Assistant Director;(x)Director of Fruit Utilisation;(xi)Chief Engineer, Public Works Department and the Superintending Engineer exercising jurisdiction in the district;(xii)Chief Engineer, Irrigation Department and the Superintending Engineer exercising jurisdiction in the district;(xiii)Chief Engineer, Local Self-Government Engineering Department and the Superintending Engineer exercising jurisdiction in the district;(xiv)Chief Engineer, Town and Village Planning Department.(xv)Superintending Engineer, Minor Irrigation and officers subordinate to him not below the rank of Executive Engineer; and(xvi)Commandant General, Prantiya Rakshak Dal.
