Section 4 in Gujarat Panchayats (Amendment) Act, 1976
4. Amendment of section 14 of Guj. 6 of 1962.- In the principal Act, in section 14.-
(1)after sub-section (1), the following sub-section shall be inserted, namely:-"(1A) The elected members of a taluka panchayat shall consist of-(a)members elected from amongst the qualified voters of the taluka concerted, and(b)members elected by the Sarpanchas of all gram panchayats within the taluka from amongst themselves,";(2)for sub-section (2), the following sub-section shall be substituted, namely:-"(2) A taluka panchayat shall have a President and a Vice-President elected by its elected members from amongst members referred to in clause (a) of sub-section (1A).";(3)in sub-section (3),-(i)after the words ‘The number of elected members’ the words, brackets, letters and figure "referred to in clause (a) of sub-section (1A)" shall be inserted;(ii)the words "and such members shall be elected from amongst the qualified voters of the taluka concerned" shall be deleted;(4)in sub-section (4), for clause (c) excluding the provisos, the following clause shall be substituted, namely:-"(c) for women.-(i)two seats, where the total number of seats is either fifteen or, as the case may be, nineteen;(ii)three seats in any other case;"(5)after sub-section (4), the following sub-section shall be inserted, namely;-"(4A) The number of elected members of a taluka panchayat referred to in clause (b) of sub-section (1A) shall be such as may be determined by the State Government so however that the number so determined shall be, as early as possible, one third of the total number of seats specified in sub-section (3)";(6)in sub-section (5), after clause (ii), the following clause shall be inserted, namely:-"(iia) Chairmen of all nagar panchayats within the taluka, and where a person has been appointed under clause (a) of sub-section (4) of section 297 to exercise the powers and perform the duties of any such nagar panchayat, such person, or where an officer is empowered under section 303C to exercise the powers and perform the duties of the Chairman of any such nagar panchayat, such officer;";(7)after sub-section (5), the following sub-section shall be inserted, namely:-"(5A) Where any elected member of a taluka panchayat is elected as a member of the Gujarat Legislative Assembly and thereby becomes an associate member of the taluka panchayat under sub-section (5), he shall cease to be elected member of the panchayat but shall continue as an associate member of the panchayat.".
