Section 4 in Gujarat Panchayats (Second Amendment) Act, 1963
4. Amendment of section 15 of Guj. VI of 1962.- In section 15 of the principal Act,-
(1)in sub-section (1),-(a)in clause (ii), after the words "own members" the words "other than associate members" shall be inserted;(b)in clause (iii), in the second proviso, for the word "shall" the word "may" shall be substituted;(c)in clause (ix), after the words "revenue district" the words "and where any administrator or person has been appointed to perform the functions and exercise the powers of any such municipality, such administrator or person" shall be inserted;(2)in sub-section (3), for the word "vacate" the words "cease to hold" shall be substituted.
