Section 123(6) in The Gujarat Panchayats Act, 1993
(6)Where any committee is constituted under this section the members of the committee shall elect from amongst themselves the Chairman of the committee:Provided that-(a)Where the President and Vice-President both are members of any such committee, the President shall be the ex-officio chairman of such committee and if he declines to hold the office, the Vice-President shall be the ex-officio Chairman of the Committee, unless he also declines to hold the office,(b)where only one of them is a member thereof he shall be the ex-officio Chairman of the committee, unless he declines to hold the office and(c)a person who is not a member of the panchayat shall not be eligible to be the Chairman of any committee.
