Section 55(2) in Uttarakhand Panchayati Raj Act, 2016
(2)Notwithstanding vacant any post of elected member of the Kshettra Panchayat, the election for the office of the Pramukh and Up Pramukh may be made;Provided that the election of Pramukh, Up Pramukh shall be made in prescribed procedure of election according the provisions given in this Act by the elected member of the Kshettra Panchayat from themselves;Provided further that for the office of the Pramukh and Up Pramukh of the Kshettra Panchayat, the provisions of sub section (2) shall be apply mutatis mutandis.
