Section 9(13) in Uttarakhand Panchayati Raj Act, 2016
(13)Right to vote etc. - Save as otherwise provided by or under this Act, every person whose name is for the time being included in the electoral roll for a territorial consistency of a Gram Panchayat shall be entitled to vote at any election and be eligible for election, nomination or appointment to any office in that Gram Panchayat:Provided that a person who has not completed the age of twenty one years shall not be eligible to be elected as a member or office-bearer of the Gram Panchayat.] [Inserted by Uttarakhand Act No. 10 of 2019.]Chapter -III Gram Panchayat and its office bearers and their election
