Section 28 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
28. Motions of adjournment.
(1)A motion of adjournment may be discussed subject to the conditions hereinafter stated.(2)No such motion shall be considered except with the permission of the Adhyaksha and the leave of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] given by the vote of at least three-fourths of the members present and voting.(3)It shall be competent to the Adhyaksha to permit or not to permit any such motion. The Adhyaksha shall not permit more than one such motion on any single day of a meeting. All notices for motions not permitted, shall forthwith lapse.(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.(5)The member making such a motion, or if there be more members than one who subscribe to it then any one of them may hand over to the Adhyaksha, a written statement containing the motion before the meeting commences but shall not speak thereon.(6)If the motion is permitted by the Adhyaksha, the same shall immediately before entering upon the business for the day be put before the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] if it gives leave to discuss the motion. If such leave is duly given by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.], the Adhyaksha shall appoint a suitable time-limit for the discussion on the motion. The debate on the motion shall automatically terminate at the expiry of such time-limit.
