Section 113(3) in The Gujarat Panchayats Act, 1993
(3)(a)The powers conferred by this section on the Collector may be exercised also by an Assistant or Deputy Collector or by a Survey Officer or such other officer appointed under the said Code.(b)The formal inquiry referred to in this section shall be conducted in accordance with the provisions relating to such enquiry under the said Code.(c)A person shall be deemed to have had due notice of any inquiry or order under this section if notice thereof has been given in the prescribed manner.D. Officers and Servants of Panchayats
