Section 28(4) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(4)Every motion for which notice is given shall be subject to the following conditions, namely-(i)not more than one matter shall be discussed in any motion and the same shall be restricted to a specific matter of recent occurrence having a bearing on the discharge of its functions by, or the administration, of the [Zila Panchayat.] [Substituted by U.P. Act No. 9 of 1994.];(ii)it shall not raise discussion on a matter which has been discussed at a meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] within the preceding three months;(iii)it shall not anticipate a matter which has been previously appointed for consideration nor deal with a matter, on which a resolution could not be moved.
