Section 266(1) in The Gujarat Panchayats Act, 1993
(1)There shall be a State Council for panchayats consisting of the following members, namely:-(A)Chairman:(i)Minister in charge of the Department dealing with Panchayats Organisation of the State;(B)Vice-Chairman:-(ii)The Minister of State dealing with the Panchayats Organization of the State or if there is no such Minister of State, the Deputy Minister dealing with such Organization, or in the absence of both such Ministers, the Parlimentary Secretary dealing with such Organization:Provided that where there is no person holding any of such offices, the Vice-Chairman shall be elected by the Council from amongst its members;(C)Members:-(iii)Presidents of the district panchayats:(iv)Seven members to be nominated by the State Government from amongst persons taking interest in the development of panchayats. Out of these one shall be a woman and one shall be a person from Scheduled Castes and one shall be a person from amongst the Scheduled Tribes if none of the members falling under clause (iii) is a person belonging to a Scheduled Tribe;(v)Three Officers to be nominated by the State Government;(vi)Three members to be elected by the members of the Gujarat Legislative Assembly from amongst themselves.
