Section 266(4) in The Gujarat Panchayats Act, 1993
(4)The State Government may by general or special order provide for-(a)the calling of the meetings of the Council and the procedure of meeting;(b)duties of the Secretary for the Council;(c)sub-committees of the Council;(d)the term of office of nominated members of the Council, travelling allowance and daily allowance to the members of the Council and the rate thereof.
