Section 11(1) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(1)Notice of a question shall be given at least eight days before the meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] at which it is to be asked, and a copy of the question shall be submitted with the notice, provided that the Pramukh may allow a question to be asked, with shorter notice than eight days or may extend the time of answering a question.
