Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 145(6)] [Section 145] [Entire Act] State of Gujarat - Subsection Section 145(6)(b) in The Gujarat Panchayats Act, 1993 (b)where only one of them is a member thereof he shall be the ex-officio Chairman of the committee, unless he declines to hold the office.