Section 226 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
226. Certain other powers and duties of District Magistrates.
(1)The District Magistrate may, from time to time, call after reasonable notice, a meeting of himself, the Adhyaksha and the Mukhya Adhikari and if considered necessary also the Vitta Adhikari, to discuss matters relating to expenditure from the budget grant of the Zila Panchayat relating to planning and development.(2)The District Magistrate shall furnish quarterly report to the State Government about the progress of development work.
