Section 24 in Gujarat Panchayats (Second Amendment) Act, 1963
24. Amendment of section 81 of Guj. VI of 1962.- In section 81 of the principal Act,-
(1)in sub-section (2) for the proviso the following shall be substituted;-"Provided that-(a)where the Sarpanch and Upa-Sarpanch both are members of any such Committee, the Sarpanch shall be the ex-officio Chairman of such committee and if he declines to hold the office the Upa-Sarpanch shall be the ex-officio Chairman of the committee, unless he also declines to hold the office, and(b)where only one of them is a member thereof he shall be the ex-officio Chairman of the Committee unless he declines to hold the office."(2)in sub-section (4), for the words "may resign from membership" the words "or chairman may resign from membership or chairmanship" shall be substituted;(3)after sub-section (8), the following sub-section shall he inserted, namely:-"(9) Notwithstanding the assignment of any powers, functions and duties of a panchayat to a committee thereof, any person aggrieved by a decision of a committee in such classes of cases as may be prescribed may prefer an appeal to the panchayat within a period of sixty days from the date of such decision and the panchayat after giving an opportunity to the appellant to be heard may confirm, modify or reverse the decision appealed against and pass such order as it may think proper."
