Section 5(2) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986
(2)For the purposes of sub-section (1) the merger of the original political party of a councillor, or as the case may be, a member shall be deemed to have taken place if, and only, not less than two-thirds of the members of municipal party concerned or, as the case may be, panchayat party concerned, have agreed to such merger.
