Section 18(2) in Uttarakhand Panchayati Raj Act, 2016
(2)No confidence motion against Up Pradhan- A written notice of intention of such proposal shall be addressed to the prescribed officer. A written notice of intention to make the motion signed by at least half of the total elected members of the time being Gram Panchayat together with a copy of the proposed motion by minimum three members making signature in the written notice shall be produced to the Zila Panchayat Raj Adhikari in-person.
