Section 9 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
9. Term of office of Pradhan and Up-Pradhan.
- Term of office of Pradhan and Up-Pradhan shall start from the date of his election and nomination and until it expires according to the provisions of the U.P. Panchayat Raj Act, it will expire with the term of Gram Panchayat.Note - With regard to the election and term of the office of Pradhan and Up-Pradhan, see the following paras :"(1) Election of Pradhan and his term [Section 11-B (1) and (6), U.P. Panchayat Raj Act, 1947] - The Pradhan of the Gram Panchayat shall be elected by the persons registered in the electoral rolls for the territorial constituencies of the Panchayat area from amongst themselves.Except as otherwise provided in the Panchayat Raj Act, 1947, the term of office of Pradhan shall be coterminous with the term of the "Gram Panchayat". [Substituted by U.P. Act No. 9 of 1994]."(2) Election of Up-Pradhan and his term [Section 11-C (1) and (2), U.P. Panchayat Raj Act, 1947] - The Up-Pradhan shall be elected by the members of the Gram Panchayat from amongst themselves in such manner, as may be prescribed :Provided that if a Gram Panchayat fails to so elect an Up-Pradhan within the time fixed by or under the rules in that behalf, the Prescribed Authority may nominate as Up-Pradhan any member of the Gram Panchayat, and the person so nominated shall be deemed to have been duly elected.The term of office of the Up-Pradhan whether elected or nominated before or after the commencement of the Uttar Pradesh Rural Local Self-Government Laws (Amendment) Act, 1972, shall commence from the date of his election or nomination, as the case may be, and unless otherwise determined under the provisions of this Act, shall expire with the term of the Gram Panchayat."
