Section 329 in Gujarat Panchayats (Amendment) Act, 1962
329. Power a functions taluka district panchayat to performed State Government or authorised office in ??? cases.- (1) Until a taluka panchayat or district panchayat for a taluka or as the case may be district is duly constituted under this Act for the first time and its first meeting is held, its powers, functions and duties in relation to the gram panchayats and nagar panchayats in the taluka or district shall be exorcised and performed by the State Government or such officer as may be authorised by the State Government.
(2)Anything done or any action taken by the State Government or the officer so authorised in the exercise of the powers and the performance of the functions and duties under sub-section (1) shall be binding on the taluka panchayat, or, as the case, may be, district panchayat, when it is so duly constituted."
