Section 303C in Gujarat Panchayats (Amendment) Act, 1976
303C. Power of State Government to empower officer to exorcise and perform the powers and duties of Sarpanch, etc. in certain eases.- Where a notification has been issued under sub-section (1) of section 303A or sub-section (1) of section 303B in relation to any panchayat the State Government may, notwithstanding anything contained in this Act or the rules or by-laws made thereunder, by order, empower such officer of the State Government as it may think fit, to exercise and perform, all the powers and duties conferred or imposed on a Sarpanch, Chairman or, as the case may be President or any Committee of that panchayat under this Act and upon the issue of such order the Sarpanch, Chairman or, as the case may be, President shall cease to carry on the current duties of his office.".
