The election to the office of a Pradhan or [* * *] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] [* * *] [Omitted by U.P. Act No. 9 of 1994.] or a member of a [Gram Panchayat] [Substituted by ibid.] shall be held by secret ballot in the manner prescribed.[12AA. Allowances to Pradhan, [* * *] [Inserted by U.P. Act No. 9 of 1994.] and members. - (1) The Pradhan and [* * *] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] of the Gram Panchayat shall receive such allowances and honoraria as may be prescribed.(2)The member of a Gram Panchayat, other than Pradhan and [* * *] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] shall receive such allowances as may be prescribed.][12B. Meetings of Gram Panchayats. - (1) A Gram Panchayat shall ordinarily meet for the transaction of business at least once every month but two months shall not intervene between two consecutive meetings :Provided that the date to be appointed for the first meeting of a Gram Panchayat, shall be within thirty days from the date of its constitution.(2)The meetings of the Gram Panchayat shall be held at such place and in such manner as may be prescribed.] [Substituted by U.P. Act No. 24 of 2001.]Uttarakhand Amendment[2. Substitution of Section 12-B. - In the United Provinces Panchayat Raj Act, 1947 (as applicable to the State of Uttarakhand), instead of present Section 12-B, the following section shall be substituted, namely :-"12B. (1) A Gram Panchayat shall ordinarily meet for the transaction of business at least once in every month but there shall not be a gap of two months between two consecutive meetings:Provided that the date to be fixed for the first meeting of Gram Panchayat shall be ' within thirty days from the date of its constitution.(2)The meetings of the Gram Panchayat shall be held at such place and in such manner, as may be prescribed."] [Vide Uttarakhand Act No. 14 of 2008 (w.e.f. 26.12.2008).].[12BB. Superintendence, etc. of the election. - (1) The superintendence, direction and control of the conduct of the election to the office of Pradhan, [* * *] [Substituted by U.P. Act 9 of 1994.] or a member of a Gram Panchayat shall be vested in the State Election Commission.](2)[ Subject to the superintendence, direction and control of the State Election Commission, the Mukhya Nirvachan Adhikari (Panchayat) shall supervise and perform all functions relating to the conduct of the election to the office of Pradhan, [* * *] [Inserted by U.P. Act 21 of 1995.] or a member of a Gram Panchayat in the State.](3)[ The State Government shall, in consultation with the State Election Commission, by notification, appoint the date or dates for general election or bye-election of the Pradhan, [* * *] [Inserted by U.P. Act No. 22 of 2000.] or members of a Gram Panchayat.][12BC. Other provisions relating to holding of elections. - [(1) Subject to the supervision and control of the State Election Commission, the District Magistrate shall supervise the conduct of all elections of the Pradhans, the [* * *] [Added by U.P. Act No. 31 of 1972.] and the members of Gram Panchayats in the District.](2)Every local, authority and the management of every educational institution receiving grant-in-aid from the State Government in the district shall, when so required by the District Magistrate make available to him or any other officer appointed by the District Magistrate as Nirvachan Adhikari such staff as may be necessary for the performance of any duties in connection with such election.(3)[The State Election Commission] [Substituted by U.P. Act No. 9 of 1994.] may likewise require all or any of the local authorities and the managements of all or any of such institutions as aforesaid in the State to make available to any other officer referred to in subsection (2) such staff as may be necessary for the performance of any duties in connection with such election, and they shall comply with every such requisition.(4)Where any employees of any local authority or institution referred to in sub-section (2) or sub-section (3) is appointed to perform any duty in connection with such elections he shall be bound to perform such duty.][12BCA. Requisitioning of premises, vehicles, etc. for election purposes. - (1) If it appears to the District Magistrate that in connection with an election under this Act to be held within the district -(a)any premises are needed or are likely to be needed for the purposes of being used as a polling place or for the storage of ballot boxes after a poll has been taken, or(b)any vehicle, vessel or animal is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any place, or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person for performances of any duties in connection with such election, he may, by order in writing, requisition such premises, or such vehicle, vessel or animal, as the case may be, and may make such further orders as may appear to it to be necessary or expedient in connection with the requisitioning:Provided that no vehicle, vessel or animal which is being lawfully used by a candidate or his agent for any purpose connected with the election of such candidate shall be requisitioned under this sub-section until the completion of the poll at such election.(2)The requisition shall be affected by an order in writing addressed to the person deemed by the District Magistrate to be the owner or person in possession of the property, and such order shall be served in the prescribed manner on the person to whom it is addressed.(3)Whenever any property is requisitioned under sub-section (1), the period of such requisition shall not extend beyond the period for which such property is required for any of the purposes mentioned in that sub-section.(4)In this section -(a)"premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof;(b)"vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.
