Section 59 in Uttarakhand Panchayati Raj Act, 2016
59. Superintendence of the elections of Kshettra Panchayat and establishment of State Election Commission etc.
(1)The conduct, Superintendence, direction and control of the elections to the office of Pramukh, Up-Pramukh and a Member shall be vested in the State Election Commission.(2)Subject to the superintendence, direction and control of the State Election Commission, the State Election Commissioner shall supervise and perform all functions relating to the conduct of the election of Pramukh, Up Pramukh and Members.(3)The State Government shall, in consultation with the State Election Commission by notification, appoint the date or dates for general election or bye-election of the Pramukh, Up-Pramukh and Members of a Kshettra Panchayat.(4)For above purposes, there shall be establishment of State Election Commission at State level.
