Section 3 in Gujarat Panchayats (Third Amendment) Act, 1963
3. Amendment section 65 Guj. VI 1962.- In section 65 of the principal Act, in sub-section (1), for the words beginning with the words "Any vacancy" and ending with the words "or member of a panchayat" the following shall be substituted, namely:-
"Any vacancy in the office of a President, Vice-President or a member of a panchayat of which notice has been given to the competent authority in the prescribed manner".
