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[Cites 0, Cited by 0] [Section 92(5)] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(5)(a) in The Gujarat Panchayats Act, 1993

(a)where the Sarpanch and Upa-Sarpanch both are members of any such committee, the Sarpanch shall be the ex-officio Chairman of such committee and if he declines to hold the office the Upa-Sarpanch shall be the ex-officiao Chairman of the committee, unless he also declines to hold the office, and