Section 100(4) in Uttarakhand Panchayati Raj Act, 2016
(4)The District Magistrate/ Prescribed authority -(a)convene a meeting of the Zila Panchayat for the consideration of the motion of no confidence at the office of the Zila 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;(b)give to the elected members notice of not less than fifteen days of such meeting in such manner as may be prescribed;Provided that the District Judge may instead of presiding himself direct a civil judicial officer not below the rank of a Civil judge subordinate to him to preside the meeting.
