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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(2) in Gujarat Panchayats Act, 1961

(2)If the motion is carried by a majority of not less than two-thirds of the total number of the then members of the panchayat, the President or Vice-President, as the case may be, shall cease to hold office, after a period of three days from the date on which the motion was carried unless he has resigned earlier; and thereupon the office held by such President or Vice- President shall be deemed to be vacant.