Section 26(2) in Gujarat Panchayats (Amendment) Act, 1962
(2)The panchayat reconstituted or established under the provisions of sub-section (1) shall consist of members nominated by the State Government. Such members shall, so far as may be practicable in the opinion of the State Government be persons who were members of the district or taluka panchayat, as the, case may be, which has dissolved under sub-section (1).The President and Vice-President of a panchayat so reconstituted or established shall be elected in the maimer provided in this Act.
