Section 254(1) in The Gujarat Panchayats Act, 1993
(1)When by a notification under clause (g) of Article 243 of the Constitution the limits of a village is altered so as to-(a)include any area therein, or,(b)exclude any area therefrom, the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by order published in the Official Gazette, provide for all or any of the following matters, namely:-(i)in a case falling under clause (a), the increase in the number of the members of the village panchayat by election of additional members,(ii)in a case falling under clause (b), the removal of the members of the village panchayat, who in the opinion of the State Government represent the area excluded from the village;Provided that where the area so excluded had been included in any other village, the members so removed shall be additional members of the panchayat of such village.(iii)the term of additional members and the manner of filling casual vacancies;(iv)allocation of any officer or servant of the panchayats affected by the alteration of the limits.
