Section 66 in Uttarakhand Panchayati Raj Act, 2016
66. Meetings and function, duties, powers and administration of Kshettra Panchayat.
(1)A Kshettra Panchayat shall meet quarterly for the transaction of business minimum four meetings.(2)The Pramukh, in his absence from the Up-Pramukh, may convene a meeting of the Kshettra Panchayat whenever he thinks fit and shall, upon a requisition made in writing by not less than one-fifth of the members of the Kshettra Panchayat and served on the Pramukh or Up Pramukh or sent by registered post acknowledgment due addressed to the Kshettra Panchayat at it office, must convene a meeting of the Kshettra Panchayat of the service or receipt of such requisition.(3)A meeting may be adjourned until the next or any subsequent day and adjourned meeting shall be organised within one month.(4)Every meeting shall be held at the office of the Kshettra Panchaayt or at some other convenient place of which notice has been duly given.(5)The quorum for the meeting of Kshettra Panchayat shall be one third of the total members. For any adjourned meeting the quorum shall be one third but when, quorum of the meeting is not complited second time, then the quorum for next meeting shall be one fifth;Provided that for convened meeting agenda shall be as it is;Provided further that in case of necessity the special meeting of the Kshettra panchayats may be conducted.Procedure of meetings of Panchayats etc. - The following matters relating to meetings of Kshettra Panchayat shall be governed by rules-(a)transaction of business at the meeting ;(b)quorum for transaction of business ;(c)presiding over the meeting in the absence of Pramukh and the Up Pramukh ;(d)asking of questions by members;(e)notice of meeting;(f)maintaining of order at the meeting;(g)decision by vote ;(h)minute book and resolutions;(i)right of government servants, persons authorized by the State Government and other persons to attend and take part in discussions ;(j)right of Kshettra Panchayat to require attendance of servants of the State Government to attend its meetings ;(k)right of officers of the Kshettra Panchayat in regard to meetings ;(l)right of the Kshettra Panchayat to require reports, returns; etc. from the Block Development Officer; and(m)other incidental matters which need or ought to be prescribed.(3)Powers of Kshettra Panchayat to require report, etc. and right of interpellation- The Kshettra Panchayat may require the Pramukh and Secretary / the Block Development Officer produce of any of its meetings-(a)any return, statement, estimate, statistics or other information regarding any matter pertaining to the administration of the the Kshattra Samiti, as the case may be ;(b)a report or explanation of any sub-committee; and(c)any report, correspondence or plan or other document or a copy thereof which is in his possession or control as Pramukh Khand Vikas Adhikari, or which is recorded or filed in the office of the any servant of the Kshettra Panchayat, as the case may be.(4)Saving in respect of jurisdiction of Kshettra Panchayats- Nothing in this Act shall confer on any Kshettra Panchayat any right in respect of any work or institution carried out and maintained by any agency not under the control of such Kshettra Panchayat, entitle a Kshettra Panchayat to exercise within the limits of any Nagar Mahapalika, municipality, notified area, cantonment or town area any authority which is vested in the Nagar Mahapalika, municipal board, notified area committee, cantonment board, district magistrate, any other magistrate or town area committee, as the case may be, provided that the Kshettra Panchayat may nevertheless,Provided that Kshettra Panchayat-(a)construct, maintain and control within the aforesaid limits any school, library, hospital, dispensary, poor house, asylum, orphanage, inspection house or other building or institution which is not maintained exclusively for the benefit of persons residing within the aforesaid limits, and(b)do anything within the aforesaid limits the doing of which is necessary for the efficient discharge of its functions under this Act.
