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[Cites 0, Cited by 0] [Section 266(1)] [Section 266] [Entire Act]

State of Gujarat - Subsection

Section 266(1)(C) in The Gujarat Panchayats Act, 1993

(C)Members:-
(iii)Presidents of the district panchayats:
(iv)Seven members to be nominated by the State Government from amongst persons taking interest in the development of panchayats. Out of these one shall be a woman and one shall be a person from Scheduled Castes and one shall be a person from amongst the Scheduled Tribes if none of the members falling under clause (iii) is a person belonging to a Scheduled Tribe;
(v)Three Officers to be nominated by the State Government;
(vi)Three members to be elected by the members of the Gujarat Legislative Assembly from amongst themselves.