Section 235(4) in The Gujarat Panchayats Act, 1993
(4)A member of the Board shall hold office for a term of six years form the date he enters upon his office or until he attains the age of sixty two years, whichever is earlier and shall be eligible for re-appointment to that office for a further term of six years only:Provided that no person appointed as member shall continue to hold his office as such after he attains the age of sixty two years.
