Section 5 in U.P. Zila Panchayats (Formation of Committees) Rules, 1997
5. Nominations and their scrutiny.
(1)As soon as the meeting commences, the Adhyaksha shall invite nomination in Form I from the members present :Provided that if less than half the total number of the members for the time being are present, the meeting shall be adjourned and fresh notice shall be sent in the manner provided in Rule 14 :Provided further that in case the required number of members fails to attend the second meeting, the meeting may be adjourned but no quorum shall be necessary for such adjourned meeting.(2)Immediately after the time for receipt of nomination papers is over, the Adhyaksha shall scruitinize the nominations received within the prescribed time limit and may reject those which are not in accordance with the provision of the Act or these Rules.(3)The Adhyaksha shall, immediately after the scrutiny of the nominations and withdrawals, announce the names of the validly nominated candidates in Form II and shall also cause a list thereof to be published by affixing it on the notice board of the Panchayat.
