Section 62 in Uttarakhand Panchayati Raj Act, 2016
62. Arrangement in absence of Pramukh of Kshettra Panchayat.
- When the Pramukh is unable to discharge his functions owing to absence, illness or any other cause, and the office of UpPramukhs are vacant, or when the Up-Pramukh, if, acting under the provisions of this Act, during the vacancy in the office of Pramukh is unable to discharge his functions owing to absence, illness or any other cause, the prescribed authority may, by order, in written make such arrangement, as he thinks fit, for the discharge of the functions of the Pramukh, until the date on which the Pramukh as the case may be resumes his duties.
