Section 9 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
9. Term of Pramukh [x x x]. [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.8.2007).].
- [(1)] [Section 9 re-numbered as Section 9(1) by Section 21 of U.P. Act No. 3 of 1973.] Save as otherwise provided in this Act the term of office of a Pramukh or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.8.2007).] of a Kshettra Panchayat shall commence upon his election and shall extend up to the term of the Kshettra Panchayat :[x x x] [Deleted by Section 2(a) of U.P. Act No. 38 of 1978 and shall be deemed to have been deleted from July 15, 1978.](2)[ Where the office of the Pramukh is vacant, the District Magistrate may, by order, make such arrangement as he thinks fit for the discharge of the functions of the Pramukh, till the Pramukh is elected.] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2008).][9A. Temporary arrangement in certain cases. - When the Pramukh is unable to discharge his functions owing to absence, illness or any other cause, the District Magistrate may, by order, make such arrangement, as he thinks fit, for the discharge of the functions of the Pramukh until the date on which the Pramukh resumes his duties.] [Substituted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).]
