Section 40(2) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(2)The Vitta Adhikari of a [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall have the right to submit a note to the Adhyaksha inviting attention of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to any financial irregularity or other matter of financial importance to the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and such note shall be taken into consideration by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] at its meeting next following the presentation of such note to the Adhyaksha.
