Section 28(4B) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(4B)If the Officer mentioned in sub-section (4) is unable to preside at the meeting, he may, after recording his reasons, adjourn the meeting to such other date and time as he may appoint, but not later than 25 days from the date appointed for the meeting under sub-section (3). He shall without delay inform the Collector in writing of the adjournment of the meeting. The Collector shall give to the 4. Substituted by U.P. Act No. 9 of 1994.[elected members] at least ten days notice of the next meeting in the manner prescribed under sub-section (3).] [Inserted by Section 7(i) of U.P. Act No. 16 of 1965.]
