Section 50(3) in Uttarakhand Panchayati Raj Act, 2016
(3)There shall be a Kshettra Panchayat for every Khand bearing the name of that Khand and constituted as hereinafter provided. A Kshettra Panchayat shall consist of a Pramukh, who shall be its presiding one Senior Up Pramukh and Junior Up Pramukh, which shall be constituted by-(a)elected members, who shall be chosen by direct election from the territorial constituencies in the Panchayat area and for this purpose the Panchayat area shall be divided into territorial constituencies on the basis of pupulaton;(b)all the Pradhans of the Gram Panchayats in the Khand;(c)Member of State Vidhan Sabha and Lok Sabha;(d)the members of the Rajya Sabha who are registered as electors within the Khand.The member of Kshettra Panchayat mentioned in clauses (b), (c) and (d) of sub-section (3) shall be entitled to take part in the proceedings and vote at the meetings of the Kshettra Panchayat except in matters of no-confidence motion against the Pramukh or the senior Up-Pramukh or junior Up-Pramukh;Provided that on no confidence motion of Pramuks and senior Up Pramuk and Junior Up Pramukh of Ksettra panchayat, the matter shall considered only by elected member of the Kshettra Panchayat.
