Section 17 in Uttarakhand Panchayati Raj Act, 2016
17. Arrangement in case of temporary vacancy of the post of Pradhan.
- Where the office of Pradhan is vacant due to illness or any other reason, Pradhan is incapable to perform his act and the post of Up Pradhan is vacant or when Up Pradhan during the vacancy of the post of Pradhan is unable to act under the provisions of this Act and they are incapable to do their act, then till the date of rejoining his duties, the prescribed authority shall nominate a member of a Gram Panchayat to discharge the duties and exercise the powers of the Pradhan until such vacancy or incapacity in the office of either the Pradhanor Up Pradhan is filled in, or removed respectively until such incapacity of either of the removed.
