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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962

(2)A question may also be postponed for a subsequent meeting at the written request of the member in whose name it appears in the list of questions. The written request shall be delivered at least twenty-four hours before the date of the meeting at which the question is otherwise to be answered. A question may, similarly, be withdrawn by a member in which case it shall be removed from the list of questions.