Section 6 in Gujarat Panchayats (Second Amendment) Act, 1976
6. Amendment of section 111.- in section 111 of the principal Act, for sub-section (3), the following sub-section shall be substituted, namely:-
"(3) The Executive Committee shall consist of-(a)five members, if the total number of elected members of the taluka panchayat does not exceed twenty;(b)seven members, if the total number of elected members of the taluka panchayat exceeds twenty, but does not exceed twenty-five;(c)nine members, if the total number of elected members of the taluka panchayat exceeds twenty-five, but does not exceed thirty-one;(d)eleven members, if the total number of elected members of the taluka panchayat exceeds thirty-one.".
