Section 6 in Gujarat Panchayats (Amendment) Act, 1962
6. Amendment of section of 15 Guj. VI of 1962.- In section 15 of the principal Act, after sub-section (4), the following sub-section shall be inserted, namely:-
"(5) An associate member of the panchayat shall have the right to speak and otherwise to take, part in the proceedings of the panchayat but shall not be entitled to vote or to be a member of any committee constituted under section 131 or 133."
