Section 11 in Gujarat Panchayats (Second Amendment) Act, 1976
11. Saving.- Nothing in sub-section (3) of section 111 of the principal Act as amended by section 6 of this Act shall affect the constitution and functioning of the Executive Committee of a taluka panchayat constituted under the principal Act and functioning immediately before the commencement of this Act and every such Committee shall, subject to the provisions of the principal Act, continue to function after such commencement until the expiry of its term or until it is reconstituted under sub-section (3) of section 111 of the principal Act as amended by the said section 6, whichever is earlier.
