Section 3 in Gujarat Panchayats (Amendment) Act, 1965
3. Amendment of section 22A of Guj. VI of 1962.- In section 22A of the principal Act, after sub-section (2), the following sub-section shall be inserted, namely:-
"(2A) Where a person while being a member of one panchayat intends to stand as a candidate for membership of another panchayat or while holding office in a panchayat as ex-officio, elected or co-opted member intends to stand as a candidate for membership in the same panchayat in a capacity other than the capacity in which he is already holding office, he may stand as a candidate for such membership, notwithstanding anything contained in sub-section (1) or (2):Provided that if he is chosen for the seat for which he stood as a candidate, the seat already held by him shall become vacant on the date on which lie is so chosen,".
