Section 13 in Gujarat Panchayats (Second Amendment) Act, 1963
13. Amendment of section 50 of Guj. VI of 1962.- In section 50 of the principal Act, to sub-section (2), the following proviso shall be added, namely:-
"Provided that such reference shall not be entertained if it is made after the expiry of fifteen days from the date on which the panchayat informs under sub-section (1) the member as to the vacancy."
