Section 100(13) in Uttarakhand Panchayati Raj Act, 2016
(13)If the motion is passed with the support of not less than two-thirds of the total number of elected members of the Zila Panchayat for the time being-(a)the presiding officer shall cause the fact to be published by affixing forthwith a notice thereof on the notice board of the office of the Zila Panchayat; and(b)the Chairman or the Vice Chairman , as the case may be shall cease to hold office as such and vacate the same and from the date on which the said notice is affixed on the notice board of the office of the Zila Panchayat;Provided that in computing the period of thirty days specified in sub-section (a), the period during which a stay order, if any, issued by a competent court on a petition filed against the motion made under this section is in force plus such further time as may be required in the issue of fresh notice of the meeting to the members shall be excluded;Provided further that motion of any no confidence against the Chairman, Vice chairman shall not introduced-
