Section 22 in Gujarat Panchayats (Second Amendment) Act, 1963
22. Amendment of section 74 of Guj. VI of 1962.- In section 74 of the principal Act,-
(1)in, sub-section (1), for the words "Any member of a panchayat", the Words and brackets "Any member (other than an ex-officio or associate member) of a panchayat" shall be substituted;(2)to sub-section (2), the following proviso shall be added, namely:-"Provided that such reference shall not be entertained if it is made after by expiry of fifteen days, from the date on which the panchayat informs under sub-section (1) the member as to the vacancy."
