Section 8 in Gujarat Panchayats (Amendment) Act, 1966
8. Amendment of section 102 of Guj. VI of 1962.- In section 102 of the principal Act, in sub-section (1), for clause (b), the following clause shall be substituted, namely:-
"(b) a gram panchayat or as the case may be, nagar panchayat shall have such other servants as may be determined under section 203. Such servants shall be appointed by such authority and their conditions of service shall be such as may be prescribed:".
