Section 18 in Uttarakhand Panchayati Raj Act, 2016
18. Motion of no confidence against Pradhan and Up pradhan.
(1)Pradhan- A written notice of intention to make the motion signed by at least one fourth members of the total number of members of the time being Gram Sabha together with a copy of the proposed motion by minimum five members making signature in the written notice shall be produced to the Zila Panchayat Raj Adhikari in-person.(2)No confidence motion against Up Pradhan- A written notice of intention of such proposal shall be addressed to the prescribed officer. A written notice of intention to make the motion signed by at least half of the total elected members of the time being Gram Panchayat together with a copy of the proposed motion by minimum three members making signature in the written notice shall be produced to the Zila Panchayat Raj Adhikari in-person.(3)Proceeding on receiving no confidence motion against the Pradhan or Up Pradhan of Gram Panchayat- On received notice of no-confidence motion against the Pradhan,Up Pradhan after the formal examination of such notice the Zila Panchayat Raj Officer shall convene a special meeting for no-confidence motion and for such meeting be not below the rank of the Assistant Development Officer (Panchayat) shall also be appointed as a Chairman. The special meeting for non confidence motion shall be convened at Panchayat building or any public place.(4)It shall be such nessary for such special meeting a prior notice of 15 days and for completion of all procedure within 30 days from the date of submission.(5)The quorum for such special meeting shall be half of the total members. The motion shall be deemed passed by more than half majority of the total members of the Gram Sabha. In absence of quorum or in case of non passing of the motion a non confidence motion shall not be taken till one year against the concerning Pradhan.(6)A non confidence motion against the Up Pradhan shall be deemed passed by the majority of the two third elected members of the Gram Panchayat;Provided that a no-confidence motion against the Pradhan and Up Pradhan may not be made within the period of one year of his election or within the period of prior to six month from the ending of his tenure.
