Section 11 in Gujarat Panchayats (Second Amendment) Act, 1963
11. Amendment of section 48 of Guj. VI of 1962.- In section 48 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:-
"(1) Any member who intends to move a motion of no confidence against the Sarpanch or Upa-sarpanch or, as the case may be, the Chairman or Vice-Chairman may give notice thereof in the prescribed form to the panchayat. If the notice is supported by such number of members as may be prescribed, the motion may be moved."
