Section 138(3) in Uttarakhand Panchayati Raj Act, 2016
(3)A person who has been removed from membership of the Panchayat under clause (a) or clause (c) of sub-section (1) shall be disqualified for being chosen a member of the Panchayat and being elected a member, Pradhan, Up Pradhan, Pramukh, Up Pramukh, Chairman, Vice-chairman of a Panchayats for a period of five years from the date of his removal :Provided that the State Government may, at any time by order, remove the disqualification.
