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[Cites 0, Cited by 1] [Section 138(1)] [Section 138] [Entire Act]

State of Uttarakhand - Subsection

Section 138(1)(d) in Uttarakhand Panchayati Raj Act, 2016

(d)[ The Pradhan, Up-pradhan or member of a Gram Panchayat or any members of Joint Committee or Land Management Committee, or a Pramukh, Up-pramukh or any member of Kshettra Panchayat or Chairman, Vice-Chairman or any member of Zila Panchayat may also be removed from his office in the following conditions- [Inserted by Uttarakhand Act No. 10 of 2019.]
(i)If he makes himself absent without sufficient cause for more than three consecutive meetings or sittings or refuses to act; or
(ii)If he has taken the benefit of reservation under sub-section (1) of Section 10-A or sub-section (1) of Section 11, sub-section (1) of Section 55-A or Section 56 or sub-section (1) of Section 92-A or Section 93, as the case may be, on the basis of a false declaration subscribed by him stating that he is a member of the Scheduled Castes, the Scheduled Tribes or the Backward Classes, as the case may be; or
(iii)If he suffers from any of the disqualifications mentioned in clauses (a) to (u) of sub-section (1) of Section 8, clauses (a) to (u) of sub-section (1) of Section 53 and in clauses (a) to (u) of sub-section (1) of Section 90.