Section 263(3) in The Gujarat Municipalities Act, 1963
(3)[ (a) Constitution of Municipality after dissolution. - An election to constitute a municipality shall be completed before the expiration of a period of six months from the date of its dissolution:Provided that where the remainder of the period for which the dissolved municipality would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the municipality for such period;(b)A municipality constituted upon the dissolution of municipality before the expiration of its duration shall continue only for the remainder of the period for which the dissolved municipality would have continued had it not been so dissolved.][******] [Sub-sections (4) and (5) were deleted by Gujarat 17of 1993, section 20 (4).]Explanation. - If for any reason the number of vacancies in a municipality exceeds two thirds of the total number of seats the municipality shall be deemed to be not competent to perform the duties imposed on it by or under this Act.
