[* * *] [[Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007). Prior to omission, it stood as under : Election of Up-Pradhan and his term.-(1) The Up-Pradhan shall be elected by the members of the Gram Panchayat from amongst themselves in such a manner as may be prescribed : Provided that if a Gram Panchayat fails to so elect an Up-Pradhan within the time fixed by or under the rules in that behalf, the Prescribed Authority may nominate as Up-Pradhan any member of the Gram Panchayat, and the person so nominated shall be deemed to have been duly elected.(2)The term of office of the Up-Pradhan whether elected or nominated before or after the commencement of the Uttar Pradesh Rural Local Self-Government Laws (Amendment) Act, 1972, shall commence from the date of his election or nomination, as the case may be, and unless otherwise determined under the provisions of this Act, shall expire with the term of the Gram Panchayat.]](3)[ [* * *]] [Omitted by U.P. Act No. 24 of 2001 (w.e.f. 06.10.2001).].[11D. Prohibition of holding certain offices simultaneously. - No person shall simultaneously -(a)be the Pradhan of a Gram Panchayat [***] , or(b)be a member of a Gram Panchayat for more than one territorial constituency, or(c)be a member of a Gram Panchayat [***] [Omitted 'and a Panch of the Nyaya Panchayat' by U.P. Act No. 6 of 2017.], or(d)hold any office in more than one Gram Panchayat [***] [Omitted 'or Nyaya Panchayat' by U.P. Act No. 6 of 2017.] ,and the rules may provide for the vacation of all but one office by any person chosen to fill offices, which he cannot hold simultaneously.] [Substituted by U.P. Act No. 9 of 1994.]
