Section 41(2) in Gujarat Panchayats (Second Amendment) Act, 1963
(2), in sub-section (3) for the proviso the following be substituted.-"Provided that-(a)where the President and the Vice-President both are members of any such committee the President shall be the ex-officio Chairman of such committee and if the declines to hold the office the Vice-President shall be the ex-officio Chairman of the committee, unless he also declines to hold the office and(b)where only one of them is a member thereof he shall be the ex-officio Chairman of the committee unless he declines to hold the office."
