Section 2 in Gujarat Panchayats (Amendment) Act, 1965
2. Amendment of section 14 of Guj. VI of 1962.- In section 14 of the Gujarat Panchayats Act, 1961 (hereinafter referred to as "the principal Act") in sub-section (3) after the words "ex-officio member of the taluka panchayat" the following words shall be added, namely:-
"and the continuance of such ex-officio membership shall not be affected by reason of the expiry of the term of the gram panchayat or, as the case may be, nagar panchayat of which he is a member, if in the election held by reason of such expiry he is re-elected as a member of the gram panchayat or, as the case may be, nagar panchayat".
