Section 8 in Gujarat Panchayats (Second Amendment) Act, 1963
8. Amendment of section 12 of Guj. XXXV of 1962.- In section 26 of the principal Act, in sub-section (1),-
(1)for the words "elected or appointed" where they occur at two places the words "elected, appointed or co-opted" shall be substituted;(2)for the words "election or appointment" the words "election, appointment or co-optation, as the case may be" shall be substituted.
