Section 128(2) in Uttarakhand Panchayati Raj Act, 2016
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for-(i)any matter for which powers to make provisions is conferred expressly or by implication on the State Government by this Act,(ii)the establishment of Gram Sabha or the constitution of Gram Panchayat;(a)qualifications for the Pradhan,Up-Pradhan and Members;(b)presentation and disposal of election petitions and applications for revision;(c)taking of oath by Pradhan, Up-Pradhan, members of Gram Panchayats ;(d)filing of resignation by Pradhan, Up-Pradhan, members of Gram Panchayats;(e)holding of general elections and bye-elections(f)the nomination of Pradhan and Members of Gram Panchayat;(g)the carrying out of duties of the Pradhan and the UpPradhan in their absence for any cause ;
