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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(6) in The Gujarat Panchayats Act, 1993

(6)
(a)The term of each of the committee other than the Executive Committee and the Social Justice committee shall be such as may be determined by the panchayat.
(b)The term of the Executive Committee shall be two years and on the expiry of its term the committee may be reconstituted; and the term of the Social Justice Committee shall be co-extensive with the duration of the panchayat;
Provided that where the unexpired part of the duration of the panchayt during Which the Executive Committee is constituted or reconstituted in less than two years, the term of the Executive Committee shall be co-extensive with the unexpired part of the duration of the panchayat.