Section 34 in Gujarat Panchayats (Second Amendment) Act, 1963
34. Amendment of section of 111 Guj. VI of 1962.- In section 111 of the principal Act,-
(1)in sub-section (3), for the Proviso the following shall be substituted.-"Provided that-(a)were 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 and(b)where only one of them is a members thereof he shall be the ex-officio Chairman of the committee unless he declines to hold the office."(2)in sub-section (7), for the words "may, resign the words "or chairman may resign from membership or chairmanship" shall be Substituted.
