Section 243(5) in The Gujarat Panchayats Act, 1993
(5)The State Government shall make-rules consistent with this Act to regulate the procedure that the Appeal Committee shall follow in exercising its appellate powers and such rules provide for-(a)the sitting of the members of the committee in benches constituted by the President or such other members of the committee as is authorised by him; and(b)the mode of settling differences of opinion which may arise between the members of a bench.
