(6)The reservation of the offices of Pradhans for the Scheduled Castes and the Scheduled Tribes under this section shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution.Explanation - It is clarified that nothing in this section shall prevent persons belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and the women from contesting election to unreserved seats.] [Inserted by U.P. Act No. 9 of 1994.][Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No. 52 of 2006 (w.e.f. 1.1.2007).] Amendment[In the first proviso of sub-section (2) of Section 11-A of the Principal Act for the words "twenty seven", the word "fourteen" shall be substituted.] [Substituted by Uttaranchal Act No. 30 of 2005.][ 2. Amendment of sub-section (3) and (4) of Section 11-A. - In Section 11-A of the United Provinces Panchayat Raj Act, 1947 (as amended from time to time and as applicable to the State of Uttarakhand) hereinafter referred to as the principal Act) -"In place of words 'not less then one-third' occurring in sub-section (3) and (4), the word 'not less than one-half shall be substituted."] [Vide Uttarakhand Act No. 7 of 2008 (w.e.f. 28.05.2008).].[11B. Election of Pradhan. - (1) 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.
