Section 66(2) in Uttarakhand Panchayati Raj Act, 2016
(2)The Pramukh, in his absence from the Up-Pramukh, may convene a meeting of the Kshettra Panchayat whenever he thinks fit and shall, upon a requisition made in writing by not less than one-fifth of the members of the Kshettra Panchayat and served on the Pramukh or Up Pramukh or sent by registered post acknowledgment due addressed to the Kshettra Panchayat at it office, must convene a meeting of the Kshettra Panchayat of the service or receipt of such requisition.
