Section 18(3) in Uttarakhand Panchayati Raj Act, 2016
(3)Proceeding on receiving no confidence motion against the Pradhan or Up Pradhan of Gram Panchayat- On received notice of no-confidence motion against the Pradhan,Up Pradhan after the formal examination of such notice the Zila Panchayat Raj Officer shall convene a special meeting for no-confidence motion and for such meeting be not below the rank of the Assistant Development Officer (Panchayat) shall also be appointed as a Chairman. The special meeting for non confidence motion shall be convened at Panchayat building or any public place.
