Section 4(7) in Gujarat Panchayats (Amendment) Act, 1976
(7)after sub-section (5), the following sub-section shall be inserted, namely:-"(5A) Where any elected member of a taluka panchayat is elected as a member of the Gujarat Legislative Assembly and thereby becomes an associate member of the taluka panchayat under sub-section (5), he shall cease to be elected member of the panchayat but shall continue as an associate member of the panchayat.".
