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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1)(p) in Uttarakhand Panchayati Raj Act, 2016

(p)In place of women Pradhan, Up Pradhan and Member, if her husband or other family members or relative preside the meetings and discharged the duties of Gram Sabha, Gram Panchayat and declared faulty then said women and concerning person presiding meetings and discharging the duties, both shall be disqualified for forthcoming general election of three tiers of Panchayat.