Section 138(2) in Uttarakhand Panchayati Raj Act, 2016
(2)Notwithstanding anything in any other enactment, where a member specified in any member, Pradhan, Up Pradhan, Pramukh, Up Pramukh, Chairman and Vice chairman in clause (c) of sub-section (1) of [section 138] [Substituted 'section 29' by Uttarakhand Act No. 10 of 2019.] is removed from membership under this section he shall with effect from the date of publication of notification of removal under sub-section (c), cease to hold the office of member, Pradhan, Up- Pradhan, Pramukh Up- Pramukh, Chairman and Vice- chairman respectively and a vacancy shall be deemed to have been created in that office.
