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[Cites 0, Cited by 0] [Section 145(7)] [Section 145] [Entire Act]

State of Gujarat - Subsection

Section 145(7)(b) in Gujarat Panchayats Act, 1961

(b)If any member is simultaneously or otherwise elected as a member of more than two committees, the member shall within ten days form the date or the later of the dates on which he is so elected intimate to the President, two of the committees in which he wishes to serve and thereupon his seat in the committee or committees other than the aforesaid two committees shall become vacant.