Section 57 in Uttarakhand Panchayati Raj Act, 2016
57. Term of Kshettra Panchayat and its Office-bearer.
(1)Every Kshettra Panchayat shall unless sooner dissolved under this Act, continue for five years the date appointed for its first meeting and no longer.(2)Amendment in any level of any law for time being in force shall not dissolve such Kshettra panchayat working before such amendment unless the time as specified in sub-section (1) terminate/ finishes.(3)Save as otherwise provided in this Act the term of office of a Pramukh or Up Pramukh of a Kshettra Panchayat shall extend up to the term of the related Panchayat.
