Section 100(6) in Uttarakhand Panchayati Raj Act, 2016
(6)If the officer mentioned in sub-section (3) is unable to preside at the meeting, he may, after recording his reasons, adjourn the meeting to such other date and time as he may appoint, but not latter than 25 days from the date appointed for the meeting as referred in sub-section (2). He shall without delay inform the presiding authority in writing of the adjournment of the meeting. The precribed authority shall give to the elected members at least ten days notice of the next meeting in the manner prescribed under sub-section 4 (b).
