Section 86(4) in Uttarakhand Panchayati Raj Act, 2016
(4)The members of the Zila Panchayat mentioned in clauses (a), (c) and (d) of sub-section (2) shall be entitled to take part in the proceedings and vote at the meetings of the Zila Panchayat except in matters of election of and on a motion of no-confidence against, the Chairman or the Vice Chairman ;Provided that on the no confidence motion of Chairman and Vice chairman of Zila Panchayat only the elected member as mentioned in the said sub-section (2)(b), may consider.
