Section 19 in Gujarat Panchayats Laws (Amendment) Act, 1963
19. In section 318-
(1)in sub-section (1),(a)for the words "from panchayat" the words "from a panchayat" shall be substituted;(b)for the words "any record or money" the words "any record, money or other property" shall be substituted;(e)for the words "after his removal" the words "after his retirement, removal" shall be substituted;(d)for the words "such record" the words "such record or property" shall be substituted, and(e)for the words "the record or money" the words "the record, property or money" shall be substituted;(2)in sub-section (2),(a)for the words "deliver the record" the words "deliver the record of property" shall be substituted; and(b)for the words "delivers up the record" the words "delivers the record or property" shall be substituted;(3)in sub-section (3), in clause (b), for the words "such record" the words "such record or property" shall be substituted;-(4)after sub-section (4) the following Explanation shall be inserted, namely:-"Explanation.-In this section the word "member" includes a Sarpanch, Upa-Sarpanch, Chairman, Vice-Chairman, President and Vice-President of a panchayat.".
