Section 20 in Gujarat Panchayats (Amendment) Act, 1966
20. Amendment of section 217 of Guj. VI of 1982.- In section 217 of the principal Act,-
(1)for the word, "elect" the word "choose" shall be substituted;(2)the following proviso shall be inserted, namely:-"Provided that in the event of any dispute in choosing the chairman, the competent authority shall nominate one of the members of the Nyaya Panchayat to be the Chairman.".
