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[Cites 0, Cited by 0] [Section 145(6)] [Section 145] [Entire Act]

State of Gujarat - Subsection

Section 145(6)(a) in Gujarat Panchayats Act, 1961

(a)where the President and Vice-President both are members of any such committee, the President, shall be the ex-officio Chairman of such committee and if he declines to hold the office, the Vice-President shall be the ex-officio Chairman of the committee, unless he also declines to hold the office, and