Section 303B(3) in Gujarat Panchayats (Amendment) Act, 1976
(3)On the issue of a notification under sub-section (1) in relation to any panchayat, with effect from such date (not being earlier than the date on which the panchayat is or has become liable to be reconstituted) as the State Government may, by order, specify and so long as that notification remains in force, all the powers and duties of the panchayat shall be exercised and performed by such officer of the State Government as may be specified in the said order.
