Section 3 in Gujarat Panchayats (Amendment) Act, 1966
3. Amendment of section 56 of Guj. VI of 1962.- In section 56 of the principal Act,-
(1)in sub-section (1), for the words "The taluka panchayat" the words "Subject to the provisions of this Act, the taluka panchayat" shall be substituted;(2)in sub-section (4), for the words "Vice-President and members of the panchayat" the words "Vice-President, members of the panchayat and members co-opted to the Education Committee of the panchayat" shall be substituted and shall be deemed always to have been substituted.
