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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Gujarat - Subsection

Section 87(2) in The Gujarat Panchayats Act, 1993

(2)Where any President or Vice-President or Chairman has been suspended under sub-section (1), another member shall, subject to the condition to which the election of the President, Vice-President or, as the case may be Chairman suspended, was subject be elected to perform all the duties exercise all the powers of a President or a Vice-President or a Chairman, as the case may be, during the period for which such suspension continues.