Section 7 in Gujarat Panchayats (Amendment) Act, 1965
7. Amendment of section 47 of Guj. VI of 1962.- In section 47 of the principal Act, after sub-section (3), the following sub-section shall be inserted, namely:-
"(4) Notwithstanding anything contained in clause (d) of sub-section (2), no money shall be withdrawn from the fund of the panchayat except with the signature of the Sarpanch or, as the case may be, the Chairman and any one of the two other members of the panchayat authorised in that behalf by the panchayat".
