Section 54(3) in Uttarakhand Panchayati Raj Act, 2016
(3)Save as otherwise provided by or under the various sections of this Act, every person whose name is, for the time being, included in the electoral roll for the territorial constituency of a Kshettra Panchayat shall be entitled to vote at any election thereto and be eligible for election to the membership or of any office in the Kshettra Panchayat;Provided that a person who has not completed the age of twenty one years shall not be qualified to be elected as member or office bearer of the Kshettra Panchayat.] [Inserted by Uttarakhand Act No. 10 of 2019.]
