Section 11 in Gujarat Panchayats (Amendment) Act, 1962
11. Amendment of section of 65 Guj. VI of 1962.- In section 65 of the principal Act,-
(1)in sub-section (1),-(a)after the words "by the election of President or Vice-President or" the words "according as the vacancy is in the, office of an elected or co-opted member, by election or co-option of a" shall be inserted;(b)after the word "elected" the words "or co-opted" shall be inserted;(c)in the first proviso, after the word "elected" where it occurs at three places, the words "or co-opted shall be inserted;(2)in sub-section (2), for the words "a President Vice-President, or member" the words "a President or Vice-President" shall he substituted;(3)in sub-section (3) for the words "such officer as the Taluka Development Officer may authorise" the, words "the Taluka Development Officer or such other officer as lie may authorise" shall be substituted.
