Section 10 in Gujarat Panchayats (Second Amendment) Act, 1963
10. Insertion of section 43A in Guj. VI of 1962.- After section 43 of the principal Act, the following section shall be inserted, namely:-
"43A. circumstances in which members may be co-opted by appointed.- (1) If in the preliminary meeting held under section, 43, the required, co-opted members are not chosen, the presiding officer of the meeting shall immediately inform the competent authority as to the number of persons necessary to make up the required number of co-opted member.(2)On receipt of the information under sub-section (1), the competent authority shall as soon as possible appoint from persons qualified to be co-opted for the respective seats such persons as are necessary to make up the required number and the persons so appointed shall be deemed to have been duly coopted by the relevant panchayat. The names of the members be appointed shall be published by the appointing authority in the prescribed manner.
