Section 11 in Gujarat Panchayats (Amendment) Act, 1965
11. Amendment of section 68 Guj. VI of 1962.- In section 68 of the principal Act,
(1)after sub-section (3) the following sub-section (3A) shall be and shall be deemed always to have been inserted, namely:-"(3A) The President of the panchayat shall be paid a conveyance allowance or permanent travelling allowance or both at such rates and upon such conditions as the State Government may by order determine from time to time and any such order may be made so as to be retrospective to any date not earlier than the 1st April, 1963;",(2)in sub-section (4)-(a)for the words "The President, Vice-President" the words "The Vice-President" shall be and shall be deemed always to have been substituted;(b)after the words "of the panchayat" the words, brackets, figures and letter "and in a case not covered by an order made under sub-section (3A), the President of the panchayat" shall be and shall be deemed always to have been substituted.
