Section 17 in U.P. Zila Panchayats (Formation of Committees) Rules, 1997
17. The terms of member.
- The determination of the members who shall retire one year after their election and of the members who shall retire two years after election under sub-section (3) of Section 68 shall be made in the first meeting of the committee by drawing of lots in the following manner :(i)As soon as the meeting commences the Adhyaksha shall prepare before the members of the committee as many slips as is the number of members of that committee. The said slips shall contain the names of members each containing one name and shall be placed in a box.(ii)The Adhyaksha shall also prepare slips of the same shape and size of the same shape and size equal to the two-thirds of the total number of members and shall have written on them number 1, 2, 3 etc. These slips shall be placed in another box.(iii)The Adhyaksha shall thoroughly mix the slips in each of the two boxes.(iv)The Adhyaksha shall then draw a slip from the box containing the slip bearing names of members and another slip from the box containing slips bear numbers. The number inscribed on the latter slip shall be entered in the list to be prepared for the purpose against the name of the member whose slip has been drawn. The two type of slips shall continue to be drawn until all the slips bearing numbers have been exhausted.(v)The member who has drawn number 1 in case of committee consisting of three members and the members who have drawn numbers 1 and 2 in case of a committee consisting of six numbers and numbers 1, 2 and 3 in case of a committee consisting of the nine members, shall retire one year after the respective dates of their election as members of the committee.(vi)The members who has drawn number 2 in case a committee consisting of three members and the members who have drawn numbers 3 and 4 in case of a committee consisting of six members and numbers 4, 5 and 6 in case of a committee consisting of nine members, shall retire two years after the respective dates of their election as members of the committee.(vii)The remaining members of the committee shall retire three years after respective dates of their election as members of the committee.(viii)The vacancies arising out of the retirement of members shall be filled in the manner provided in Rule 16.(ix)The terms of every member elected to fill a vacancy caused by such retirement shall expire at the expiry of the terms of the committee or at the expiry of three years from the date of his election whichever is earlier.(x)The term of member of a committee to fill a vacancy caused otherwise than by such retirement be for the residue of the term of his predecessor.
