Section 8 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
8. Arrangement at the agenda of business.
- The list, of business shall be arranged in the following orders, namely-(a)confirmation of the minutes of the last meeting where, they have not already been confirmed at a previous meeting;(b)papers to be laid on the table of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] for information;(c)any election by the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(d)consideration of letters from Government or any of its officer;(e)reading of, and discussion on a communication, if any, sent by the District Magistrate, or Sub-Divisional Officer as the case may be, under Clause (d) of sub-section (1) of Section 235 read with sub-section (3) of Section 236;(f)any motion regarding change of the order of the business;(g)matters relating to urgent official business;(h)proceedings of committees;(i)questions;(j)non-official resolutions of which notice has been received from members and which have been admitted by the Pramukh, and included in the agenda of the meeting;(k)other official business; and(l)presentation of the accounts of the period elapsed since the last meeting for information and confirmation.
