Section 123(6)(a) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 123(6)] [Section 123] [Entire Act]

State of Gujarat - Subsection

Section 123(6)(a) in The Gujarat Panchayats Act, 1993

(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,

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State of Gujarat - Subsection

Section 123(6)(a) in The Gujarat Panchayats Act, 1993