Section 303C in Gujarat Panchayats (Amendment) Act, 1975
303C. Power of State Government to empower officer to exercise and perform the powers and duties of Sarpanch, etc., in certain cases.- Where a notification has been issued under sub-section (1) of section 303 A or sub-section (1) of section 303B in relation to any panchayat the State Government may notwithstanding anything contained in this Act or the rules or by-laws made thereunder, by order, empower such officer of the State Government as it may think fit, to exercise perform all the powers and duties conferred or imposed on a Sarpanch Chairman or as the case may be, president or any Committee of that panchayat under this Act and upon the issue of such order the Sarpanch, Chairman or, as the case may be, President shall cease to carry on the current duties of his office".
