Section 8(3) in Gujarat Panchayats (Amendment) Act, 1976
(3)On the issue of & notification under sub-section (1) in relation to any panchayat,-(a)all the members of such panchayat shall vacate their office as such members;(b)all the powers and duties of such panchayat shall, during the period when such notification is in force, be exercised and performed by such officer of the State Government as it may, by order, specify in that behalf.
