Section 71(1) in Uttarakhand Panchayati Raj Act, 2016
(1)It shall be the duty of Pramukh unless provided otherwise by this Act or prevented by reasonable cause -(a)to convene and preside at all meetings of the Kshettra Panchayat and of such of its committees as may be prescribed in this behalf ;(b)otherwise to control in accordance with any regulation made in this behalf the transaction of business at all meetings of the Kshettra Panchayat.
