Section 15(1) in Gujarat Panchayats (Amendment) Act, 1962
(1)in sub-sect ion (1)-(a)after the words "by the flection of a President of Vice-President or" the words "according as the vacancy is in the office of an elected or co-opted member by election or co-option of a" shall he inserted;(b)air it the word "elected" the words "or co-opted" shall he inserted;(c)in the first proviso after the word "elected" where it occurs at three places, the words "or co-opted" shall be inserted:
