Section 22 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
22. Duration of speeches.
- No speech, otherwise than with the permission of the Pramukh, shall exceed seven minutes in duration except that the mover of a resolution in moving the same may speak for ten minutes :Provided that the Pramukh may reduce or increase the time prescribed therein accordingly as the occasion may demand.
