Section 5 in Gujarat Panchayats (Amendment) Act, 1962
5. Amendment of section of 14 Guj. VI of 1962.- In section 14 of the principal Act,-
(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;";(2)after sub-section (4), the following sub-sections shall be inserted, namely:-"(5) ‘Where any ex-officio, elected, appointed or co-opted member of a taluka panchayat is also a member of Parliament, he shall cease to be such member.(6)An associate member of the panchayat shall have the right to speak and otherwise take part in the proceedings of the panchayat but shall not be entitled to vote or to be a member of any committee constituted under section 111 or 113."
