Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYAT (Reconstruction of certain Grant Panchayats) ACT, 1979 24 of 1979 [] CONTENTS 1. Short title and commencement 2. Reconstitution of certain gram Panchayats 3. Repeal and savings GUJARAT PANCHAYAT (Reconstruction of certain Grant Panchayats) ACT, 1979 24 of 1979 [] An Act to provide for reconstitution of certain gram panchayats in the State of Gujarat. It is hereby enacted in the Thirtieth Year of the Repulic of India as follows: 1. Short title and commencement :- (1) This Act may he called the Gujarat Panchayats (Reconstitution of certain Gram Panchayats) Act, 1979. (2) It shall be deemed to have come into force on the 17th May. 1979. 2. Reconstitution of certain gram Panchayats :- Where the term of any gram panchayat would have expired after the commencement of the Gujarat Local Authorities (Extension of Term and Laws Amendment) Ordinance, 1978 (Guj. ord. 7 of 1978) (hereinafter referred to as 'the said Ordi.), if such term had not been extended under sub sec. (I) of section 3 of the said Ordinance and where a general election in respect of such gram panchayat has been held then notwithstanding anything contained in sub- section (1) of section 2 of the Gujarat Local Authorities (Extension of Term and Laws Amendment) Act, 1978 (Guj 29 of 1978) (hereinafter referred to as the said Act") on the Commencement of this Act, (1) The persons holding the offices of the Sarpanch, the Up- Sarpan- ch and the members or such pauchayat at the commencement of the Gujarat Panchayats (Reconstitution of certain Gram Panchayats) Ordinance, 1979 (Guj. Ord. 2 of 1979] (hereinafter referred to as "the Panchayats Reconstitu- tion Ordinance") by virtue of the provisions of sub-section (1) of section 2 of the said Act and who have vacated such offices in pursuance of the pro- visions of the Panchayats Reconstitution Ordinance shall be deemed to have vacated such offices in pursuance of this Act and the persons elected as Sarpanch and members of such gram panchayat at such general election shall, subject to the other provisions of the Gujarat Panchayats Act, 1961, (Guj. VI of 1962) b e deemed to have been entitled to hold the offices of the Sarpanch and the members of such gram panchayat and shall be deemed to have held and to continue to hold the offices of the Sarpanch and members of such gram panchayat and such gram panchayat shall be deemed to have been reconstituted for all the purposes of the Gujarat Panchayats Act, 1961 [Guj. VI of 1962) and (2) The psrsons elected as Sarpanch and members of such panchayat at such general election and holding the offices of the Sarpanch and the members of such panchayat at the commencement of the Panchayats Reconstitution Ordinance and the person holding the office of the Up Sarpanch of such panchayat at such commencement shall be deemed to have validly held such offices, and shall continue to hold such offices, subject to the other provisions of the Gujarat panchayats Act, 1961. (Guj. VI of 1962) as if such panchayat had been validly reconstituted and as if the said Act had not been enacted. 3. Repeal and savings :- (1) The Gujarat Panchayats (Reconstitu- tion of certain Gram Panchayats (Ordinance, 1979 (Guj. Ord. No. 2 of 1979,) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have bisa done or taken under the corresponding provisions of this Act.