Section 4 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
4. Date, time and place of meetings.
(1)The notice about the date, time and place of a meeting of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall be sent or caused to be sent by the Mukhya Adhikari to each member by post under certificate of posting at his last known address at least ten days before the date fixed for the meeting :Provided that notice of a shorter period than ten days may be given for an emergent meeting.(2)Where a meeting is adjourned or an adjourned meeting is further adjourned, reasons therefore shall invariably be recorded by the Adhyaksha.(3)Where a meeting has been adjourned, the Adhyaksha shall before adjourning the meeting fix and announce at the meeting the date on which the adjourned meeting shall be held. The provisions of sub-rule (1) shall apply to such meeting ;Provided that for the purpose of such meeting sub-rule (1) shall have effect as if for the words 'ten days' where occurring therein the words five days' were substituted.(3-A) Only such business shall be transacted at an adjourned meeting as had remained untransacted at the time of adjournment.(4)A meeting may be spread over more than one day and may consist of more sittings than one.
