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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Gujarat - Subsection

Section 123(9) in Gujarat Panchayats Act, 1961

(9)
(a)The term of each of the committees other than the Executive Committee and the Social Justice Committees shall be for such period not exceeding one year as may be determined by the panchayat.
(b)The term of the Executive Committee shall be two years and on the expiry of its term, the committee shall be reconstituted and the term of the Social Justice Committee shall be co-extensive with the duration of the panchayat:
Provided that where the unexpired part of the duration of the panchayat, during which the Executive Committee is constituted, or re-constituted is less than two years, the term of the Executive Committee shall be co-extensive with the unexpired part of the duration of the panchayat.