Section 7 in Gujarat Panchayats Laws (Amendment) Act, 1963
(7)In a district for which a district panchayat is constituted under this section, the members specified in clause (i) of sub-section (2) shall, in addition to their being members of the district panchayat, continue to be members of the district local board until its dissolution under section 326, and on such dissolution shall continue to be members of the district panchayat, notwithstanding their vacating office as members of the district local board under clause (a) of that section.
