Section 54 in Uttarakhand Panchayati Raj Act, 2016
54. [ Electoral rolls for each territorial constituency of Kshettra Panchayat. [Substituted by Uttarakhand Act No. 10 of 2019.]
(1)There shall be an electoral roll for each territorial constituency of a Kshettra Panchayat.(2)The electoral roll for the territorial constituency of a Kshettra Panchayat shall consist of the electoral rolls prepared under Section 9 of the Uttarakhand Panchayati Raj Act, 2016 for all territorial constituencies of a Gram Panchayat or Gram Panchayats comprised within the territorial constituency of the Kshettra Panchayat and it shall not be necessary to prepare or revise separately the electoral roll for any such territorial constituency of a Kshettra Panchayat;Provided that any correction, deletion or addition made in the electoral roll after the last date for making nominations for any election to the Kshettra Panchayat and before the completion of that election shall not be taken into consideration for the purposes of that election.(3)Save as otherwise provided by or under the various sections of this Act, every person whose name is, for the time being, included in the electoral roll for the territorial constituency of a Kshettra Panchayat shall be entitled to vote at any election thereto and be eligible for election to the membership or of any office in the Kshettra Panchayat;Provided that a person who has not completed the age of twenty one years shall not be qualified to be elected as member or office bearer of the Kshettra Panchayat.] [Inserted by Uttarakhand Act No. 10 of 2019.]
