Section 243(1) in The Gujarat Panchayats Act, 1993
(1)Notwithstanding anything contained in section 145, the appcallate powers conferred on a district panchayat under section 104, 200 and 241 shall be exercisable by an Appeal Committee of the district panchayat, which shall consist of the President of the panchayat and four other members of the panchayats as may be chosen by the panchayat from amongst its members.
