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State of Gujarat - Section

Section 64 in Gujarat Panchayats Act, 1961

64. Duty of retiring president etc., to handover charge of office. - (1) On the election of a new President or Vice-President, it shall be the duty of the retiring President or, as the case may be Vice-President to hand over to him charge of his office and deliver to him the record and property belonging to the panchayat and in his custody,

(2)The provisions of sub-section (1) shall apply mutatis mutandis to a retiring member in the matter of handing over charge of his office.