Section 182(1) in The Gujarat Panchayats Act, 1993
(1)Notwithstanding anything contained in any' law for the time being in force, every' village panchayat, within the limits of its jurisdiction shall from time to time, appoint such places as it thinks fit to be public pounds, and may appoint to be keepers of such pounds such persons as may be approved by the Taluka Development Officer. The duties of pound keepers shall be such as may be prescribed.
