Section 5 in Gujarat Panchayats (Amendment) Act, 1976
5. Amendment of section 15 of Guj. 6 of 1962.- In the principal Act, in section 15,-
(1)in sub-section (1), for the words "elected and associate members", the words "ex-officio, elected and associate members" shall be substituted;(2)for sub-section (2), the following sub-sections shall be substituted, namely:-"(2) A district panchayat shall have a President and a Vice-President elected by its ex-officio and elected members from amongst its elected members.(2A)The President of all the taluka panchayats in the district shall be ex-officio members of a district panchayat.";(3)in sub-section (4), for clause (c) excluding the provisos, the following clause shall be substituted, namely:-"(c) for women,-(i)three seats where the total number of seats is either thirty one or, as the case may be, thirty five;(ii)four seats where the total number of seats is either thirty nine or, as the case may be, forty three;(iii)five seals where the total number of seats is either forty seven or as the case may be, fifty one;";(4)after sub-section (5), the following sub-section shall be inserted, namely:-"(5A) Where any ex-officio or elected member of a district panchayat is elected as a member of the House of the People, the Council of States or the Gujarat Legislative Assembly and thereby becomes an associate member of the district panchayat under sub-section (5), he shall cease to be an ex-officio or elected member of the panchayat but shall continue as an associate member of the panchayat".
