Section 5(1) in Gujarat Panchayats (Amendment) Act, 1962
(1)in sub-section (1),-(a)in clause (iii) after the words "within the taluka" the words "or the area of operation of which includes the whole or a part of the area of the taluka" shall be inserted;(b)to clause (iii), the following proviso shall be, and shall be deemed always to have been, added, namely:-"Provided that in the case of the constitution of a taluka panchayat, for the first time the number of members shall be determined by the State Government;";
