Section 26 in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
26. Right to officers of [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in regard to meeting of [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and Committees and Subcommittees thereof.
(1)The Khand Vikas Adhikari any Assistant Development Officer exercising jurisdiction within the Khand and any other officer employed with the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.], not below the rank of Group II Inspector, may attend any meeting of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any Committee or Sub-Committee thereof and tender such advice or tender such assistance relating to the affairs of the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] it may be necessary or required of him :Provided that whenever the [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any Committee or Sub-Committee thereof wishes any such officer to attend a meeting, the date on which he is required to attend shall be fixed in advance in consultation with him. He will be informed of the purpose for which his attendance is desired.
