Section 4(3) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(3)Where a meeting has been adjourned, the Adhyaksha shall before adjourning the meeting fix and announce at the meeting the date on which the adjourned meeting shall be held. The provisions of sub-rule (1) shall apply to such meeting ;Provided that for the purpose of such meeting sub-rule (1) shall have effect as if for the words 'ten days' where occurring therein the words five days' were substituted.(3-A) Only such business shall be transacted at an adjourned meeting as had remained untransacted at the time of adjournment.
