Section 91(3) in Uttarakhand Panchayati Raj Act, 2016
(3)Save as otherwise provided by or under this Act, every person whose name is for the time being, included in the electoral roll for the territorial constituency of a Zila Panchayat shall be entitled to vote at any election thereto and be eligible for election to the membership or to any office in the Zila Panchayat:Provided that a person who has not completed the age of twenty one year shall not be qualified to be elected as a member or office bearer of the Zila Panchayat.] [Inserted by Uttarakhand Act No. 10 of 2019.]
