Section 15 in Gujarat Panchayats (Amendment) Act, 1962
15. Amendment of section of 77 Guj. VI of 1962.- In section 77 of the principal Act.
(1)in sub-sect ion (1)-(a)after the words "by the flection of a President of Vice-President or" the words "according as the vacancy is in the office of an elected or co-opted member by election or co-option of a" shall he inserted;(b)air it the word "elected" the words "or co-opted" shall he inserted;(c)in the first proviso after the word "elected" where it occurs at three places, the words "or co-opted" shall be inserted:(2)in sub-section (2) for the words "a President Vice-President or member" the words "a President or Vice-President" shall be substituted;(3)in sub-section (3) for the words "such Officer as the District Development Officer may authorize" the words "District Development Officer or such other officer as he may authorize" shall be substituted;
