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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(1)(a) in Gujarat Panchayats (Second Amendment) Act, 1963

(a)were the President and Vice-President both are members of any such committee, the President shall be the ex-officio Chairman of such committee and if he declines to hold, the office the Vice-President shall be the ex-officio Chairman of the committee, unless he also declines to hold the office and