Section 16 in Gujarat Panchayats (Amendment) Act, 1965
16. Amendment of section 316 of Guj. VI of 1962.- In section 316 of the principal Act, after sub-section (4), the following sub-sections shall be inserted, namely:-
"(5) The term of office of the member elected by the Members of the Gujarat Legislative Assembly shall expire on the expiry of his term as the Member of the Gujarat Legislative Assembly or if he otherwise ceases to be such member.(6)Any elected or nominated member of the Council may resign from the membership by tendering his resignation in writing to the Chairman and the resignation shall take effect from the date on which it is received by the Chairman who shall give intimation of the vacancy-(a)to the State Government in the case of the resignation of a nominated member, and(b)to the Secretary to the Gujarat Legislative Assembly in the case of the resignation of a member elected by that Assembly.".
