Section 59 in Gujarat Panchayats (Second Amendment) Act, 1963
59. Insertion of section 322A in Guj. VI of 1962.- After section 322 of the principal Act, the following section shall be inserted namely:-
"322A. Previous section for prosecution against Sarpanch, Chairman, President etc.- When any person who is or had been a Sarpanch, Upa-Sarpanch Chairman, Vice-Chairman, President or Vice-President of a panchayat is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no court shall take cognizance of such offence except with the previous sanction of the State Government or any officer authorised by the State Government in this behalf".
