Section 99 in Uttarakhand Panchayati Raj Act, 2016
99. Arrangement of Chairman of Zila Panchayat.
- When the Chairman is unable to discharge his functions owing to absence, illness or any other cause, and the office of Vice chairman is vacant, or when the Vice chairman, if any, acting under the provisions of this Act, during a vacancy in the office of Chairman is unable to discharge his functions owing to absence, illness or any other cause, the State Government by order, make such arrangement, as it thinks fit, for the discharge of the functions of the Chairman, until the date on which the Chairman or Vice Chairman , as the case may be resumes his duties.
