Section 10C(1) in Uttarakhand Panchayati Raj Act, 2016
(1)The Up-pradhan, shall be elected by the members of the Gram panchayat from amongst themselves in such manner as may be prescribed:Provided that if a Gram panchayat fails to so elect the Up-pradhan within the time fixed by or under the rules in that behalf, the Prescribed Authority may nominate as Up-pradhan any member; of the Gram Panchayat, and the person so nominated shall be deemed to have been duly elected.
