Section 90(3) in Uttarakhand Panchayati Raj Act, 2016
(3)Disqualification of no toilets. - (a) If any person is convicted by the appropriate court under the provisions of the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013 than he shall be disqualified to fight Panchayat election.(b)If there is no toilet established in the house of those persons, residing in the jurisdiction of concerned Panchayat, they shall be disqualified for the condidature of the Panchayat election.
