Section 16 in Gujarat Panchayats (Second Amendment) Act, 1963
16. Amendment of section 60 of Guj. VI of 1962.- In section 60 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) Any member who intends to move a motion of no confidence against the President on Vice-President may give a notice thereof in the prescribed form to the panchayat. If the notice is supported by such number of members as may be prescribed, the motion may be moved."
