Section 2 in Gujarat Panchayats (Third Amendment) Act, 1963
2. Amendment section 53 Guj. VI 1962.- In the Gujarat Panchayats Act, 1961 (hereinafter referred to as "the principal Act"), in sub-section (1) of section 53, for the words beginning with the words "Any vacancy" and ending with the words "or a member of a panchayat" the following shall be substituted, namely:-
"Any vacancy in the office of a Sarpanch, Upa-Sarpanch, Chairman Vice-Chairman or member of a panchayat of which notice has been given to the competent authority in the prescribed manner."
