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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Uttarakhand - Subsection

Section 90(1)(p) in Uttarakhand Panchayati Raj Act, 2016

(p)If in place of woman Chairman/ Vice chairman/ Member if her husband or other family members or relative preside the meetings and discharged the duties of Zila Panchayat and he is convicted than said woman and concerning person who is presiding meetings and discharged the duties, both shall be disqualified for forthcoming general election of Zila Panchayat.