Section 155(1) in Uttarakhand Panchayati Raj Act, 2016
(1)restraining any person from exercising the powers or performing the functions or duties of a member, Chairman, Vice Chairman, officer or servant or of a committee or sub-committee of a Zila Panchayat or Kshettra Panchayat on the ground that such person has not been duly elected, co-opted or appointed as such member, Chairman , Vice-chairman, officer or servant; or
