Section 24 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
24. Minute book and resolutions.
(1)The names of the members present and the proceeding held and resolutions passed at a meeting of a [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall be entered in a book to be called the minute book, which shall be written in Hindi in devnagri script.(2)Copies of every resolution passed by a [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] at a meeting shall, within ten days from the date of the meeting be forwarded to the Sub-Divisional Magistrate exercising jurisdiction in the area, to the Adhyaksha of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] through the Mukhya Adhikari.(3)The minutes of a meeting shall be read out at the same meeting or the next ensuing meeting and after being passed as correct by the members and in case it relates to the previous meeting by a majority of those members who were present in such previous meeting, shall be certified as passed under the signature of the Pramukh.(4)A resolution of a [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall not be modified or cancelled within six months after the passing thereof-(a)unless previous notice has been given setting forth fully the resolution which it is proposed to modify or cancel and the motion or proposition for the modification or cancellation of such resolution, and(b)except by a resolution supported by not less than one-half of the total number of the members of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] for the time being.
