Section 9 in Gujarat Panchayats (Third Amendment) Act, 1963
9. Amendment of section 215 of Guj. VI of 1962.- In section 215 of the principal Act,-
(1)after sub-section (1), the following shall be inserted, namely:-"(1A) A member of a Nyaya Panchayat or a standing member of a conciliation panch who has not been qualified for being elected or for being continued as a member of the Nyaya Panchayat or as a standing member of a conciliation panch shall cease to be such member and his office shall become vacant from such date as the competent authority may specify."
