Section 25(3) in U.P. Kshettra Panchayats (Conduct of Proceedings) Rules, 1962
(3)The following officers of Government shall be entitled to attend and address any meeting of [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or any Committee or Sub-Committee thereof on any matter affecting their respective departments :(i)Commissioner for Agricultural Production and Rural Development and every officer subordinate to him not below the rank of Assistant Development Commissioner;(ii)Director of Medical and Health Services and every officer subordinate to him not below the rank of Assistant Director;(iii)Director of Agriculture and every officer subordinate to him not below the rank of Assistant Director;(iv)Director of Animal Husbandry and every officer subordinate to him not below the rank of Assistant Director;(v)Registrar, Co-operative Societies and every officer subordinate to him not below the rank of Deputy Registrar;(vi)Director of Industries and every officer subordinate to him not below the rank of Assistant Director;(vii)Director of Social Welfare and Harijan Welfare and every officer subordinate to him not below the rank of Assistant Director;(viii)Director of Panchayats and every officer subordinate to him not below the rank of Deputy Director;(ix)Director of Education and every officer subordinate to him not below the rank of Assistant Director;(x)Director of Fruit Utilisation;(xi)Chief Engineer, Public Works Department and the Superintending Engineer exercising jurisdiction in the district;(xii)Chief Engineer, Irrigation Department and the Superintending Engineer exercising jurisdiction in the district;(xiii)Chief Engineer, Local Self-Government Engineering Department and the Superintending Engineer exercising jurisdiction in the district;(xiv)Chief Engineer, Town and Village Planning Department.(xv)Superintending Engineer, Minor Irrigation and officers subordinate to him not below the rank of Executive Engineer; and(xvi)Commandant General, Prantiya Rakshak Dal.
