Section 63(2)(a) in Uttarakhand Panchayati Raj Act, 2016

[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Uttarakhand - Subsection

Section 63(2)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)convene a meeting of the Kshettra Panchayat for the consideration of the motion of no confidence at the office of the Kshettra Panchayat on a date appointed by him, which shall not be later than thirty days from the date on which the notice under sub-section (1) was delivered to him ; and

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State of Uttarakhand - Subsection

Section 63(2)(a) in Uttarakhand Panchayati Raj Act, 2016