Section 193A(2) in Gujarat Panchayats (Third Amendment) Act, 1963
(2)Before an order under sub-section (1) is made against any person the panchayat shall inform the person by notice in writing of the grounds on which the proposed order is to be made and give him a reasonable opportunity of tendering an explanation and producing evidence, if any, and to show cause why such order should not be made, within a period to be specified in such notice. If such person makes an application to the panchayat for extension of the period specified in the notice the panchayat may grant the same on such terms a to payment and recovery of the amount claimed in the notice as it deems fit. Any written statement put in by such person and documents; produced in pursuance of such notice shall be filed with the record of the case. And such person shall be entitled to appear before the panchayat by advocate, attorney on pleader. Such notice in writing, shall be served in the manner provided for service of notice under sub-section (1).
