Section 8 in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
8. Arrangement of the list of business.
- The list of business shall be arranged in the following order-(a)confirmation of the minutes of the last meeting where they have not already been confirmed at. a previous meeting;(b)papers to be laid on the table of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] for information;(c)any election by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(d)consideration of letters from Government or any of its officers;(e)reading of and discussion on, a communication, if any, sent by the Commissioner or the District Magistrate, as the case may be, under clause (b) of sub-section (1) of Section 235;(f)any motion regarding change of the order of the business;(g)matters relating to urgent official business;(h)proceedings of committees;(i)questions;(j)non-official resolutions of which notice has been received from members and which have been admitted by the Adhyaksha; and(k)other official business.
