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State of Uttar Pradesh - Section

Section 5 in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958

5.

- So far as circumstances admit, the Chief Executive Officer, or if so authorised by him the Secreatry, shall as soon as may be before a meeting, circulate to the members such correspondence relating to any business to be transacted at the meeting, as the Adhyaksh may consider it desirable that they should have an opportunity of pursuing before they meet.