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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(3) in The Gujarat Panchayats Act, 1993

(3)
(a)A village panchayat shall have a Sarpanch and an Upa-Sarpanch.
(b)The Sarpanch shall be elected by ballot by the qualified voters of the village from amongst themselves.
(c)The Upa-Sarpanch shall be elected by the members of the village panchayat from amongst themselves.