Section 13 in Gujarat Panchayats (Amendment) Act, 1966
13. Amendment of section 142 of Guj. VI of 1962.- In section 142 of the principal Act, for clause (3), the following clause shall be substituted; namely:-
"(3) a district panchayat shall have such other officers and servants as may be determined under section 203. Such officers and servants shall be appointed by such authority and their conditions of service shall be such as may be prescribed. The officers and servants so appointed shall in the discharge of their functions and duties exercise such powers as may be conferred on them by the panchayat, subject to rules, if any, made in this behalf.".
