Section 21 in Uttarakhand Panchayati Raj Act, 2016
21. Meetings of Gram Panchayat.
(1)A Gram Panchayat shall ordinarily meets for the transaction of business at least once in a month but intervene between two consecutive meetings shall not be more then two months.(2)The meetings of the Gram Panchayat shall be held at such place, date and time in such manner as may be prescribed.Explanation. - The convened proceedings of meeting at the residence of Gram Pradhan / Up Pradhan shall be deemed illegal.(3)Quorum - The quorum for the meeting of Gram Panchayat shall be one third of the total members, including Pradhan and Up Pradhan. For any adjourned meeting the quorum shall be one third but when, quorum of the meeting is not complited second time, then the quorum for next meeting shall be one fifth.(4)The procedure etc. in the meetings of Gram Panchayat shall be such as may be prescribed from time to time by the State Government.(5)Requirement of representation etc. and write the question of the Gram Panchayat shall be such as may be prescribed from time to time by the state Government.(6)Nothing in this Act confers any right to someone, within the territory of Nagar Nigam, Nagar palika, Nagar Panchayat, Notified area, Cantonment or Town area, to use any such right, which is vested in Nagar Nigam, Nagar Palika, Nagar Panchayat, Notified area committee, Cantonment Board, District magistrate or in any other Magistrate or in Town area committee, as the case may be;Provided that the Gram panchayat-(a)may construct, maintain and control any school, library, hospital, dispensary, poor house, asylum, orphanage, inspection house or other building or institution which is not maintained exclusively for the benefit of persons residing within the aforesaid limits, and(b)may do anything within the aforesaid limits, when the doing of which is necessary for the efficient discharge of its functions under this Act.
