Section 262(2) in The Gujarat Panchayats Act, 1993
(2)Within four months of the said date a panchayat for the amalgamated village shall be constituted in accordance with the provisions of this Act and its duration shall be for such period as the State Government may, having regard to the remainder of the period for which village panchayats in the district in which the amalagamated village is situate, by notification in the Official Gazette specify.
