Gujarat Panchayats (Amendment) Act, 1978*
| [Gujarat Act No. 2 of 1978] | [18th January, 1978] |
An Act further to amend the Gujarat Panchayats Act, 1961.
It is hereby enacted in the Twenty-eighth Year of the Republic of India, as follows:-
* (Received the assent of the Governor on 18th January, 1978 and published in the Gujarat Government Gazette on the 24th January 1978)
1. Short title.- This Act may be called the Gujarat Panchayats (Amendment) Act, 1978.
2. Amendment of Motion 316 of Guj. VI of 1962.- In the Gujarat Panchayats Act, 1961 (Guj. VI of 1962), in section 316, in sub-section (1) for clause (ii) appearing under the heading "(B) Vice-Chairman", the following clause shall be substituted, namely:-
"(ii) The Minister of State dealing with the Panchayats Organisation of the State or if there is no such Minister of State, the Deputy Minister dealing with such Organisation, or in the absence of both such Ministers, the Parliamentary Secretary dealing with such Organisation:
Provided that where there is no person holding any of such offices, the Vice-Chairman shall be elected by the Council from amongst its members;".
3. Repeal and savings.- (1) The Gujarat Panchayats (Second Amendment) Ordinance, 1977 (Guj. Ord. No. 12 of 1977.) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Gujarat Panchayats Act, 1961 (Guj. VI of 1962.) as amended by the said Ordinance shall be deemed to have been done or taken under the said Act as amended by this Act, as if this Act had come into force on the date on which the said Ordinance had come into force.