Section 18(6) in Uttarakhand Panchayati Raj Act, 2016
(6)A non confidence motion against the Up Pradhan shall be deemed passed by the majority of the two third elected members of the Gram Panchayat;Provided that a no-confidence motion against the Pradhan and Up Pradhan may not be made within the period of one year of his election or within the period of prior to six month from the ending of his tenure.
