Section 71 in Uttarakhand Panchayati Raj Act, 2016
71. Duties and powers of Pramukh of the Kshettra Panchayat.
(1)It shall be the duty of Pramukh unless provided otherwise by this Act or prevented by reasonable cause -(a)to convene and preside at all meetings of the Kshettra Panchayat and of such of its committees as may be prescribed in this behalf ;(b)otherwise to control in accordance with any regulation made in this behalf the transaction of business at all meetings of the Kshettra Panchayat.(2)to watch over the financial and superintend the executive administration of the Kshettra Panchayat and bring to the notice of the Kshettra Panchayat any defect therein ;(3)The supervision and monitoring of the work to be made performed by the Gram Panchayat and Kshettra panchayat and to receive detailed letters, accounts, representation and copy of instruments, copy of past resolution of Panchayat of their any committee for this purposes.(4)to perform such other duties as are required or imposed on him under this Act or the rules made thereunder or any other law for the time being in force.(5)during a vacancy in the office of Pramukh the UP Pramukh shall perform all function and exercise all powers of the Pramukh ;(6)at any time perform any duty or function and exercise, when occasion arises, any powers delegated to him by the Pramukh and Kshettra Panchayat;
