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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(1)(a) in Gujarat Panchayats (Second Amendment) Act, 1963

(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-officio Chairman of the committee, unless he also declines to hold the office, and