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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(3)Any member who wishes to move a resolution in a meeting shall send by post or deliver to the Mukhya Adhikari a notice of the resolution (hereinafter referred to as "non-official resolution"), alongwith a copy thereof. The notice if received at least fifteen days before the date fixed for the meeting and admitted by the Adhyaksha shall; subject to the provisions of Rule 27, be included in the list of business.