Section 32A in Uttarakhand Panchayati Raj Act, 2016
32A. [ Duties of Up-pradhan. [Inserted by Uttarakhand Act No. 10 of 2019.]
(1)The Up-pradhan shall discharge all functions duties and responsibilities in absence of the Pradhan.(2)The Up-pradhan shall preside the standing committees, of which he is Ex-Officio Chairman and shall submit the details to the Gram Panchayat by hearing the functions of the concerned committee.(3)The Up-pradhan shall discharge the delegated powers and duties under Section 31 of the Act.(4)The Up-pradhan shall assist the Pradhan in the discharge of functions and liabilities of the Gram Panchayat.]
