Section 4(2) in Uttarakhand Panchayati Raj Act, 2016
(2)The State Government may, on the request of the Gram Panchayat concerned or otherwise and after previous publication of the proposal, by notification at any time-(a)modify the area of any Panchayat by including therein or excluding therefrom any area of a village or group of villages;(b)alter the name of the Panchayat area; or(c)declare that any area shall cease to be a Panchayat area.(d)The constitution of Gram Panchayat shall be notified, as such manner as may be prescribed and after that the Gram Panchayat shall be deemed constituted as appropriate whether any vacancy is in existence;Provided that constitution of Gram Panchayat shall not be notified until two third of members including Pradhan of Gram Panchayat not elected.
