Section 8(e) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(e)reading of, and discussion on a communication, if any, sent by the District Magistrate, or Sub-Divisional Officer as the case may be, under Clause (d) of sub-section (1) of Section 235 read with sub-section (3) of Section 236;
