Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttarakhand - Section

Section 55 in Uttarakhand Panchayati Raj Act, 2016

55. Election of Pramukh, Senior Up Pramukh, Junior Up pramukh and members of Kshettra Panchayat.

(1)Elected members of every Kshettra Panchayat shall elect a Pramukh and a Senior Up Pramukh and a Junior Up Pramukh from themselves.
(2)Notwithstanding vacant any post of elected member of the Kshettra Panchayat, the election for the office of the Pramukh and Up Pramukh may be made;Provided that the election of Pramukh, Up Pramukh shall be made in prescribed procedure of election according the provisions given in this Act by the elected member of the Kshettra Panchayat from themselves;Provided further that for the office of the Pramukh and Up Pramukh of the Kshettra Panchayat, the provisions of sub section (2) shall be apply mutatis mutandis.