Section 263(2) in The Gujarat Panchayats Act, 1993
(2)Within four months of the said date a panchayat for the respective new village shall be constituted in accordance with the provisions of this Act and its duration shall be for such period as the State Government may, having regard to the remainder of the period for which village panchayats in the district in which the respective new villages are situated by notification in the Official Gazette, specify.
