Section 38 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
38. Minute book and resolutions.
(1)The names of the members present and the proceedings held and resolutions passed at a meeting of a [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.], shall be entered in a book to be called the minute book by the Mukhya Adhikari or the Karya Adhikari if so authorised by him. The names of members voting for and against a resolution relating to a financial matter shall be clearly recorded below every such resolution.(2)Copies of every resolution passed by a [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] at a meeting shall, within ten days from the date of the meeting, be forwarded to the District Magistrate and to the Commissioner of the Division.(3)The minutes of meeting shall be read out at the same meeting or the next ensuing meeting and after being passed as correct by the members present and in case they relate to the previous meeting, by a majority of those members who were present in such previous meeting, be certifies under the signature of the Adhyaksha.(4)When subsequent to action being taken in respect of any resolution under sub-rule (2), but before the minutes recording the resolution are confirmed as required by sub-rule (3) any alteration is made in the wording of such minutes, the same shall be communicated to the District Magistrate and to the Commissioner of the Division,(5)A resolution of a [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall not be modified or cancelled within six months after the passing thereof-(a)unless previous notice has been given setting forth fully the resolution which it is proposed to modify or cancel and the motion or proposition for the modification or cancellation of such resolution; and(b)except by a resolution supported by not less than one half of the total number of the members of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] for the time being.
