Section 21 in The U.P. Gaon Panchayats, Kshettra Samities and Zila Parishads (Sanshodhan) Adhiniyam, 1969
21. Transitory provisions.
- Nothing in Section 15 or in clause (b) of Section 19 shall apply in relation to any vacancy in the office of Adhyaksha or Upadhyaksha of a Zila Parishad or in the office of Pramukh or Up-Pramukh of a Kshettra Samiti which may have occurred before the thirtieth day of April, 1969.
