Section 129(1) in The Gujarat Panchayats Act, 1993
(1)Notwithstanding anything contained in this Act, it shall be lawful for a taluka panchayat or any of its committees, to invite at its meeting, not more than four experts or specialists in the subject matter under consideration at the meeting out of persons, who, in the opinion of such panchayat or, as the case may be, committee-(a)have a degree in engineering, medicine, commerce, or such other subject of any University established by law in India and experience of not less than five years in the field of activity pertaining to the subject, and(b)are not disqualified to be members of the panchayat under any of the clauses (f),(g) and (h) of Section 30.
