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State of Uttar Pradesh - Section

Section 1 in The U.P. Antarim Zila Parishad (Convening of and Procedure At Meetings) Rules, 1958

1.

(1)The Antarim Zila Parishad shall meet for the transaction of the business at least once in every month, exept in districts of Kumaun Division where the Parishad shall meet at least once in every quarter.
(2)The Adhyaksh may convene a meeting wherever he thinks fit and shall upon a requisition made in writing by not less than one fifth of the members of the Parishad and served on the Adhyaksh or send to him by registered post convene a meeting within a period of twenty days from the date of the service or receipt of such requisition.
(3)In absence from the district of the Adhyaksh or in case of his incapacity to work the Upadhyaksh if so authorized under sub-section (2) of section 7 and the Chief Executive Officer all other cases shall exercise the power and discharge the duteis of the Adhyaksh under sub-section (2) above.