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State of Uttar Pradesh - Section

Section 68 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

68. Method and manner of election of member and term of Committees specified in sub-section (1) of Section 64.

(1)The election of member of the Committees specified in sub-section (1) of Section 64 shall be made by the method of single transferable vote and in the manner to be prescribed.
(2)The term of each Committee specified in sub-section (1) of Section 64 shall last till the term of the Zila Panchayat but one-third of the elected members of each Committee shall retire in rotation each year and the vacancies caused by rotation shall be filled in the manner provided in subsection (1).
(3)The determination of the members who shall retire in the first year after their election and of the members who shall retire two years after election shall be made by the drawing of lots in the manner to be specified by the State Government.
(4)In the event of a vacancy occurring in the office of an elected member of a Committee by reason of death, resignation or otherwise, the vacancy shall be filled for the remainder of the term of such member by electing another member in the manner provided in sub-section (1).