Section 142 in Uttarakhand Panchayati Raj Act, 2016
142. Bar of constitution of the parallel institutions in the Panchayats.
(a)The parallel institutions for perform the duties and exercise the powers may not be constituted under the provisions of this Act, which powers and duties assigned to the Panchayats.(b)If any voluntary institution want to take welfare and development related programes under any Panchayat area than the selection of planning of such institutions and for their conduct, as resolution of consent of the concerning Panchayat shall be taken.
