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State of Uttar Pradesh - Section

Section 13 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962

13. Power to maintain order.

- Where at any meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] any member or other person refuses to comply with any direction of the Pramukh ruling any business, discussion or matter out of order, or otherwise regulating the conduct of members or of business, or where any member or person wilfully disturbs the meeting, the Pramukh may require such members or person to withdraw from the meeting and in the event of his not doing so, may employ against him such force as is necessary, or in good faith he believes it to be necessary, for the purpose of removing and excluding him from the meeting.