Section 45 in Gujarat Panchayats (Second Amendment) Act, 1963
45. Amendment of section of 142 Guj. VI of 1962.- In section 12 of the principal Act, in sub-section (3), the following shall be added at the end, namely:-
"The officers and servants so appointed shall, in the discharge of their function and duties, exercise such powers as may be conferred on them, by the panchayat, subject to rules, if any, made in this behalf."
