Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(2)(a) in Gujarat Panchayats (Second Amendment) Act, 1963

(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