Section 9 in Gujarat Panchayats (Amendment) Act, 1976
9. Substitution of section 314C of Guj. 6 of 1962.- In the principal Act, for section 314C, the following section shall be substituted, namely:-
"314C. Gandhinagar district panchayat. (1) Notwithstanding anything contained in section 15,-(a)the elected members of the district panchayat for the district of Gandhinagar (hereinafter in this section referred to as "Gandhinagar district panchayat") shall consist of-(i)thirty one members elected from amongst the qualified voters of the district of Gandhinagar, and(ii)ten members elected by the Sarpanchas of all gram panchayats within the district of Gandhinagar from amongst themselves;and accordingly reference to the expression "the total number of seats specified in sub-section (3)" in sub-section (4) of section 15 shall, in relation to the Gandhinagar district panchayat, be construed as a reference to the aforesaid thirty one seats;(b)the Gandhinagar district panchayat shall have a President and a Vice-President elected by its elected members from amongst members referred to in sub-clause (i) of clause (a).(2)A Sarpanch who has been elected as a member of the Gandhinagar district panchayat shall, on ceasing to be a Sarpanch, cease to be a member of such panchayat.".
