Section 30(1)(d) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 2] [Section 30(1)] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(1)(d) in The Gujarat Panchayats Act, 1993

(d)has been removed from any office held by him in any panchayat under any provision of this Act or in any panchayat before the commencement of this Act under the Gujarat Panchayats Act, 1961 and a period of five years has not elapsed from the date of such removal, unless he has, by an order of the State Government notified in the Official Gazette been relieved from the disqualification arising on account of such removal from office; or

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State of Gujarat - Subsection

Section 30(1)(d) in The Gujarat Panchayats Act, 1993