Section 8 in Gujarat Panchayats (Third Amendment) Act, 1963
8. Amendment of section 214 of Guj. VI of 1962.- In section 214 of the principal Act,-
(1)in the second proviso to sub-section (1), after the words "being so elected" the following shall be added at the end, namely:-"or for being continued as a member of the Gram Nyaya Panchayat or as a standing member of a conciliation panch"(2)in the first proviso to sub-section (2), after the words "being so elected" the following shall be added, namely:-"or for being continued as a member of the Nagar, Nyaya Panchayat or as a standing member of a conciliation panch"(3)in sub-section (3), after the words "for being elected" where they occur for the second time, the words "or for being continued" shall be inserted.
