Section 123(5) in The Gujarat Panchayats Act, 1993
(5)The members of a Committee constituted under this section shall be elected by the panchayat from amongst its members:Provided that the taluka panchayat may appoint, in accordance with any rules made in this behalf, any of the qualified voters of the taluka on a committee mentioned in subsection (2) or sub-section (4) and the qualified voters so appointed shall have the right to speak or otherwise to take part in the proceedings of a meeting of the committee but shall not, except in the case of a committee mentioned in sub-section (4), be entitled to vote.
