Section 9(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)[ Where the office of the Pramukh is vacant, the District Magistrate may, by order, make such arrangement as he thinks fit for the discharge of the functions of the Pramukh, till the Pramukh is elected.] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2008).][9A. Temporary arrangement in certain cases. - When the Pramukh is unable to discharge his functions owing to absence, illness or any other cause, the District Magistrate may, by order, make such arrangement, as he thinks fit, for the discharge of the functions of the Pramukh until the date on which the Pramukh resumes his duties.] [Substituted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).]
