Section 63(2) in Uttarakhand Panchayati Raj Act, 2016
(2)The Chief Development Officer shall thereupon:-(a)convene a meeting of the Kshettra Panchayat for the consideration of the motion of no confidence at the office of the Kshettra Panchayat on a date appointed by him, which shall not be later than thirty days from the date on which the notice under sub-section (1) was delivered to him ; and(b)give to the members of the Kshettra Panchayat notice of not less than fifteen days of such meeting in such manner as may be prescribed.
