Section 32 in Gujarat Panchayats (Second Amendment) Act, 1963
32. Amendment of section of 102 Guj. VI of 1962.- In section 102 of the principal Act, after sub-section (2), the following sub-section shall be inserted, namely:-
"(3); the other Servants of the panchayat shall perform such functions and duties and exercise such powers under this Act as may be ??? or conferred on them by panchayat, subject to, rules, if any, made in this behalf."
