Section 21 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
21. Terms of Adhyaksha [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).].
- Save as otherwise provided in this Act, the term of office of the Adhyaksha or the [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] shall commence on his election and shall end with the term of the Zila Panchayat.[21A. Temporary arrangement in certain cases. - When the office of the Adhyaksha is vacant or he is unable to discharge his functions owing to absence, illness or any other cause, the State Government may by order, make such arrangement, as it thinks fit, for the discharge of the functions of such Adhyaksha until the date on which the Adyaksha resumes his duties] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).]
