Section 22B in Gujarat Panchayats (Second Amendment) Act, 1963
22B. Voting rights of Chairman of Co-operative Society.- In the case of an election to a taluka panchayat by the chairman of oo-operative societies,-
(a)if the same person is a chairman of two or more co-operative societies he shall have only one vote,(b)no chairman of a co-operative society which is being wound up or which is defunct shall he eligible to vote at the election or to stand as a candidate for the election."
