Section 193C in Gujarat Panchayats (Third Amendment) Act, 1963
193C. ??? of from or in cases.- (1) Without prejudice to the provisions of section 193A any person who has been allotted any panchayat premises and is an employee of the State Government or a local authority may execute an agreement in favour of the panchayat providing that his employer shall be competent to deduct from the salary or wages payable to him by the employer such amount as may be specified in the agreement and to pay the amount so deducted to the panchayat in satisfaction of the rent due by him in respect of the panchayat premises allotted to him.
(2)Notwithstanding anything ??? in any law for the time being force, on the execution of such agreement, the State Government or, as they case may be, the local ??? shall, if so required by the panchayat by a requisition in writing make the deduction of the amount specific in requisition from the salary or wages of the employee specified in the ??? in accordance with the requisition and pay the amount so deducted to the panchayat, as if it were a part of the salary or wages payable and paid to the employee.
