Section 91 in Uttarakhand Panchayati Raj Act, 2016
91. [ Electoral roll for each territorial constituency of Zilla Panchayat. [Substituted by Uttarakhand Act No. 10 of 2019.]
(1)There shall be an electoral roll for each territorial constituency of Zila Panchayat.(2)The electoral roll for the territorial constituency of a Zila Panchayat shall consist of the electoral rolls for all such territorial constituencies of a Kshettra Panchayat or Kshettra Panchayats as are comprised within the territorial constituencies of Zila Panchayat and it shall not be necessary to prepare or revise separately the electoral roll for any such territorial constituency of Zila Panchayat.Provided that any correction, addition or deletion made in the electoral roll after the last date for making nominations for elections to the Zila Panchayat and before the completion of that election shall not be taken into consideration for the purpose of that election.(3)Save as otherwise provided by or under this Act, every person whose name is for the time being, included in the electoral roll for the territorial constituency of a Zila Panchayat shall be entitled to vote at any election thereto and be eligible for election to the membership or to any office in the Zila Panchayat:Provided that a person who has not completed the age of twenty one year shall not be qualified to be elected as a member or office bearer of the Zila Panchayat.] [Inserted by Uttarakhand Act No. 10 of 2019.]
