Section 29 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
29. Procedure for moving resolution.
(1)All official resolutions shall be move from the chair.(2)In respect of all non-official resolutions appearing in the list of business, the member in whose name the particular resolution appears, shall, when called upon-(a)move the resolution; or(b)withdraw the resolution, in which case he shall confine himself to a more statement to that effect.(3)If the member when called upon is absent, the non-official resolution standing in his name shall be considered to have been withdrawn.(4)No resolution, other than an official resolution, shall be considered unless it is seconded by another member nor shall any question be put. on such a resolution.(5)The discussion on a resolution shall be limited to the subject of the resolution.
