Section 27(7) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(7)The notices in respect of all resolutions not included in the list of business for any meeting and the resolutions included in the list of business for any meeting but not considered thereat, shall be deemed to have lapsed and it shall not be open to admit any of them for a subsequent meeting unless a fresh notice in respect thereof is duty received by the Mukhya Adhikari.
