Section 264(1) in The Gujarat Panchayats Act, 1993
(1)When, on account of the constitution of a new district or taluka under the Land Revenue Code, or for any other reason, the limits of a district or as the case may be, a taluka are, during the term of office of the members of the district panchayat or, as the case may be, the taluka panchayat, altered so as to-(a)include any area therein, or(b)excluded any area therefrom.the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by order published in the Official Gazette, provide for all or any of the following matters, namely:-(i)in a case falling under clause (a), the interim increase in the number of members of the district panchayat or, as the case may be, the taluka panchayat, and the appointment of such additional members from amongst the members of panchayat who are elected from the area so included;(ii)in a case falling under clause (b), the interim reduction in the number of members of the district panchayat, or, as the case may be, the taluka panchayat and the termination of office of the elected members of the district panchayat or, as the case may be taluka panchayat who are elected as such members from the area so excluded:(iii)the term for which additional members so appointed shall hold office and the manner of filling casual vacancies of such members;(iv)allocation of any officer or servant of the panchayat affected by the alteration of limits;(v)the removal of any difficulty which may arise on account of any change referred to in clause (a) or clause (b).
