Section 63(12) in Uttarakhand Panchayati Raj Act, 2016
(12)If the motion is passed with the support of two-third of the total number of members of the Kshettra Panchayat for the time being-(a)the Presiding Officer shall cause the fact to be published by affixing a notice thereof on the notice board of the office of the Kshettra Panchayat ;(b)the Pramukh or Up-Pramukh, as the case may be, shall cease to hold office as such and vacate the same on and from the date;Provided that-In computing the period of thirty days specified in this sections, the period during which a. stay order, if any, issued by a competent court on a petition filed against the motion made under this section is in force plus such further time as may be required in the issue of fresh notices of the meeting to the member, shall be excluded;Provided further that motion of any no confidence against the Pramukh, Up Pramukh-
