Section 163(3) in Uttarakhand Panchayati Raj Act, 2016
(3)If a contract is executed otherwise than in conformity with the provisions of this Act or any rules framed for the purpose, it shall not be binding on the Zila Panchayat, Kshettra Panchayat and Gram Panchayat.(B)The following matters shall be governed by rules, namely(
