Section 11(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)The resignation of the Pramukh shall take effect on and from the date on which the sanction thereto of the Adhyaksha is received in the office of the Kshettra Panchayat [and such Pramukh, [x x x] [ Inserted by U.P. Act No. 9 of 1994.] or the member shall be deemed to have vacated his office] from the date on which the notice is received in the office of the Kshettra Panchayat.[12. Filling of casual vacancies. - If a vacancy occurs by reason of death or otherwise in the office of a Pramukh, [x x x] [Substituted by U.P. Act No. 9 of 1994.] or an elected member of the Kshettra Panchayat, it [shall be filled before the expiration of a period of six months from the date of such vacancy] [Substituted by U.P. Act No. 33 of 1999.], in the manner provided for in Section 6 or 7, as the case may be, for the residue of the term of his predecessor :Provided that if on the date of occurrence of such vacancy the residue of the term of the Kshettra Panchayat is less than six months, the vacancy shall not be filled.][13. Disqualifications for membership of Kshettra Panchayat. - A person shall be disqualified for being chosen as and for being a member of a Kshettra Panchayat, if he -(a)is so disqualified by or under any law for the time being in force for the purposes of election of the State Legislature :Provided that no person shall be disqualified on the ground that he is less than twenty-five years of age, if he has attained the age of twenty-one years;(b)holds any office of profit under a State Government or the Central Government or a local authority, or a Nyaya Panchayat established under Section 42 of the United Provinces Panchayat Raj Act, 1947;(c)has been dismissed from the service of a State Government, the Central Government or a local authority or a Nyaya Panchayat or a Co-operative Society registered under the Uttar Pradesh Cooperative Societies Act, 1965 for misconduct;(d)is in arrears of any tax, fee rate or any other dues payable by him to the Gram Panchayat, Kshettra Panchayat or Zila Panchayat for such period as may be prescribed, or has, inspite of being required to do so by the Gram Panchayat, Nyaya Panchayat, Kshettra Panchayat or Zila Panchayat failed to deliver to it any record or property belonging to it which had come into his possession by virtue of his holding any office under it;(e)is an undischarged insolvent;(f)has been convicted of an offence involving moral turpitude;(g)has been sentenced to imprisonment for a term exceeding three months for contravention of any order made under the Essential Commodities Act, 1955;(h)has been sentenced to imprisonment for a term exceeding six months or to transportation for contravention of any order made under the Essential Supplies (Temporary Powers) Act, 1946 or the U.P. Control of Supplies (Temporary Powers) Act, 1947;(i)has been sentenced to imprisonment for a term exceeding three months under the U.P. Excise Act, 1910;(j)has been convicted for an offence under the Narcotic Drugs and Psychotropic Substances Act, 1985;(k)has been convicted of an election offence;(l)has been convicted of an offence under the U.P. Removal of Social Disabilities Act, 1947 or the Protection of Civil Rights Act, 1955;(m)is debarred from practising as a legal practitioner by order of any Competent Authority;(n)has been declared under Section 23 to have committed any corrupt practice within the meaning of that section and such declaration continues to be effective; or(o)is not registered in the electoral rolls for any territorial constituency of the Kshettra PanchayatProvided that the period of disqualification under clauses (c),(e),(j),(g),(h),(i),(j), (k) or (l) shall be five years from such date as may be prescribed :Provided further that the disqualification under clause (d) shall cease upon payment of arrears or delivery of the record or property, as the case may be :Provided also that a disqualification under any of the clauses referred to in the first proviso may, in the manner prescribed, be removed by the State Government.] [Substituted by U.P. Act No. 9 of 1994.]
