Section 66(5) in Uttarakhand Panchayati Raj Act, 2016
(5)The quorum for the meeting of Kshettra Panchayat shall be one third of the total members. For any adjourned meeting the quorum shall be one third but when, quorum of the meeting is not complited second time, then the quorum for next meeting shall be one fifth;Provided that for convened meeting agenda shall be as it is;Provided further that in case of necessity the special meeting of the Kshettra panchayats may be conducted.Procedure of meetings of Panchayats etc. - The following matters relating to meetings of Kshettra Panchayat shall be governed by rules-(a)transaction of business at the meeting ;(b)quorum for transaction of business ;(c)presiding over the meeting in the absence of Pramukh and the Up Pramukh ;(d)asking of questions by members;(e)notice of meeting;(f)maintaining of order at the meeting;(g)decision by vote ;(h)minute book and resolutions;(i)right of government servants, persons authorized by the State Government and other persons to attend and take part in discussions ;(j)right of Kshettra Panchayat to require attendance of servants of the State Government to attend its meetings ;(k)right of officers of the Kshettra Panchayat in regard to meetings ;(l)right of the Kshettra Panchayat to require reports, returns; etc. from the Block Development Officer; and(m)other incidental matters which need or ought to be prescribed.
