Section 63(5) in Uttarakhand Panchayati Raj Act, 2016
(5)If the officer/ sub district magistrate mentioned in sub-section (4) is unable to preside at the meeting, he may, after recording his reasons, adjourn the meeting to such other date and time as he may appoint, but not later than 25 days from the date appointed for the meeting subject to sub-section (2). He shall without delay inform the Chief Development Officer in writing of the adjournment of the meeting. The chief Development Officer shall give to the members at least ten days Notice of the next meeting in the manner prescribed under sub-section (2).
