Section 6(6) in Gujarat Panchayats (Second Amendment) Act, 1963
(6)(a)Any person who holds on the date of the commencement of the Gujarat Panchayats (Second Amendment) Act, 1963 (Guj. LIII of 1933) more offices than one simultaneously and the holding of such offices is not consistent with sub-flection (1), such person shall within a period of thirty days from the said date intimate to the competent authority one of the panchayats in which or, as the case may be, one of the capacities in which, he wishes to serve and thereupon his seat in the panchayat or, as the case may be, the capacity other than the one in which he wishes to serve shall become vacant.(b)Any intimation given under clause (a) shall be final and irrevocable.(c)In default of such intimation within the aforesaid period the competent authority shall determine the seat which he shall retain and thereupon the remaining seats from which he was chosen shall become vacant.
