Section 62 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
62. Procedure of meetings, etc.
- The following matters relating to meetings of Zila Panchayat shall be governed by rules :-(a)transaction of business at the meeting;(b)quorum for transaction of business;(c)presiding over the meeting in the absence of Adhyaksha and the [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).];(d)asking of questions by members;(e)publicity of meeting;(f)maintaining of order at the meeting;(g)decision by vote;(h)minute book and resolutions;(i)right of Government servants, persons authorised by the State Government and other persons to attend and take part in discussions;(j)right of Zila Panchayat to require attendance of servants of the State Government to attend its meetings;(k)right of officers of the Zila Panchayat in regard to meetings;(l)right of the Zila Panchayat to require reports, returns; etc., from the Mukhya Adhikari; and(m)other incidental matters which need or ought to be prescribed.[63. Preparation of district plan. - (1) A Zila Panchayat shall prepare every year a development plan for the district after including the development plans of the Kshettra Panchayats of the district.(2)The plan referred to in sub-section (1) shall be prepared by the Karya Samiti of the Zila Panchayat in the manner prescribed and the Mukhya Adhikari shall lay such plan before the Niyojan Samiti, which may make such recommendations relating thereto, as it thinks fit.(3)The plan along with the recommendations, if any, of the Niyojan Samiti shall be laid by the Adhyaksha before the Zila Panchayat which may approve it in such form as it may think fit, and shall submit it to the District Planning Committee referred to in Article 243-ZD of the Constitution by such date as may be prescribed.] [Substituted by U.P. Act No 9 of l994.]
