Section 15(12) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(12)If the motion is not carried as aforesaid or if the meeting could not be held for want of quorum, no notice of any subsequent motion expressing want of confidence in the same Pramukh or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] shall be received until after the expiration of [one year] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] from the date of such meeting.
