Section 41 in Gujarat Panchayats (Second Amendment) Act, 1963
41. Amendment of section of 131 Guj. VI of 1962.- In section 131 of the principal Act,-
(1)in sub-section, (2), in the, proviso to clause (ii), for the words, "the Chairman of the panchayat" the words "the president of the Panchayat" shall be substituted;(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."(3)in sub-section (6), for the words "may resign from membership" the words "or chairman may resign from membership or chairmanship" shall be substituted;(4)after sub-section (10), the following sub-section shall be inserted namely:-‘(11) Notwithstanding the assignment of any powers, functions and duties of a panchayat to a committee thereof any person aggrieved by the decision of a Committee in such classes of cases as may be prescribed may prefer an appeal to the panchayat within a period of sixty days from the date of such decision and the panchayat after giving an opportunity to the appellant to be heard may confirm, modify br reverse the decision appealed against and pass such order as it may think proper.".
