Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT LOCAL AUTHORITIES (EXTENSION OF TERM) (REPEAL) AND THE GUJARAT PANCHAYATS (AMENDMENT) ACT, 1963 35 of 1963 [] CONTENTS 1. Short title. 2. Interpretation. 3. Repeal of Guj. III of 1963 and consequential provisions. 4. Amendment of Guj. VI of 1962 GUJARAT LOCAL AUTHORITIES (EXTENSION OF TERM) (REPEAL) AND THE GUJARAT PANCHAYATS (AMENDMENT) ACT, 1963 35 of 1963 [] It is hereby enacted in the Fourteenth Year of the Re-public of India as follows:- 1. Short title. :- This Act may be called the Gujarat Local Authorities (Extension of Term) (Repeal) and the Gujarat Panchayats (Amendment) Act, 1963. 2. Interpretation. :- In this Act, the words and expressions used but not defined shall have the meaning assigned to them in the Gujarat Local Authorities (Extension of Term) Act, 1962 (Guj. III of 1963). 3. Repeal of Guj. III of 1963 and consequential provisions. :- (1) The Gujarat Local Authorities (Extension of Term) Act, 1962 (Guj. III of 1963) is hereby repealed. (2) Notwithstanding anything contained in the relevant enactment. or the. Gujarat Panchayats Act, 1961 (Guj. VI of 1962), if the term of office of the councillors or as the case may be, members of a local authorities or of a gram panchayat constituted under section 325 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962), expires on the date of the commencement of this Act by reasons of the repeal of the Gujarat Local Authorities (Extension of Term) Act, 1962 (Guj. III of 1963), or expires before the end of March 1964 the term so expiring shall be extended upto the end of March 1964 or such earlier date as the State Government or a person authorised by it may, by notification in the Official Gazette, specify and different dates may be specified in respect of different local authorities and different gram panchayats. 4. Amendment of Guj. VI of 1962 :- In the Gujarat Panchayats Act, 1961: (1) in section 18, after sub-section (3), following sub-section shall be inserted, namely: - "(4) Nothing in the proviso to sub-section (1) shall apply to the first reconstitution of a gram panchayat constituted under section 325 unless the term of such gram panchayat expires after the 31st March 1964; (2) section 330 shall be deleted.