Section 10B(2) in Uttarakhand Panchayati Raj Act, 2016
(2)If at any general election of a Gram Panchayat, the Pradhan is not elected, and less than two-thirds of the total number of members of Gram Panchayat are elected, the State Government or an officer authorised by it in this behalf may, by order, either appoint-(i)an Administrative Committee consisting of such number of persons qualified to be elected as members of the Gram Panchayat, as it may consider proper; or(ii)an Administrator.
