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[Cites 0, Cited by 13] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(3) in Gujarat Panchayats Act, 1961

(3)Notwithstanding anything contained in this Act or the rules made thereunder a Sarpanch or, as the case may be, an Upa-Sarpanch, shall not preside over a meeting in which a motion of no confidence is discussed against him, but he shall have a right to speak or otherwise to take part in the proceedings of such a meeting (including the right to vote.)