Section 10 in Gujarat Panchayats (Third Amendment) Act, 1963
10. Amendment of section 216 of Guj. VI of 1962.- In section 216, of the principal Act, in sub-section (1)-
(1)for the words "as a member" the words "as a member or Chairman" shall be substituted;(2)after the words "which elected him" the words "as a member of the Nyaya Panchayat or, as the case may be, standing member of the conciliation panch" shall be inserted.
