Section 6(5) in The U.P. District Planning Committee Act, 1999
(5)No permanent invitee shall nominate a person as his representative to attend a meeting of the Committee on his behalf :Provided that where a permanent invitee, who is not a member of the Council of Ministers of the Government of India or the Government of Uttar Pradesh, has been required to attend such meeting in two or more district on the same day, he may nominate a person as his representative to attend the meeting of the Committee of a district in which he is not in a position to attend such meeting :Provided further that where permanent invitee, who is a member of the Council of Ministers of the Government of India or the Government of Uttar Pradesh, has been required to attend such meeting, he may nominate a person as his representative to attend the meeting of the Committee if he is not in a position to attend such meeting.
