Section 268(4) in The Gujarat Panchayats Act, 1993
(4)No action, under sub-section (1), (2) or (3) shall be taken unless reasonable opportunity has been given to the person concerned to show cause why such action should not be taken against him.Explanation. - In the section the word "member" includes a Sarpanch, Upa-Sarpanch, President and Vice-President of a panchayat.
