Section 5(4) in Gujarat Panchayats (Amendment) Act, 1976
(4)after sub-section (5), the following sub-section shall be inserted, namely:-"(5A) Where any ex-officio or elected member of a district panchayat is elected as a member of the House of the People, the Council of States or the Gujarat Legislative Assembly and thereby becomes an associate member of the district panchayat under sub-section (5), he shall cease to be an ex-officio or elected member of the panchayat but shall continue as an associate member of the panchayat".
