Section 330 in Gujarat Panchayats Laws (Amendment) Act, 1963
330. Vacancy to be filled by nomination.- (1) Notwithstanding anything contained in this Act, during the period during which the Proclamation of Emergency, issued under clause (1) of article 352 of the Constitution on the 26th October 1962, is in force and thereafter during such period not exceeding six months as the State Government may, by notification in the Official Gazette, appoint in this behalf, no vacancy in the office of a member of a panchayat, which according to the provisions of this Act has to be filled by election shall be so filled and the competent authority may fill such vacancy by appointing thereto a person from amongst the persons qualified to be elected under this Act.
(2)Any person appointed under sub-Section (1) shall hold office so long only as the member in whose place he has been appointed would have held office had the vacancy not occurred.".
