Section 231(4) in The Gujarat Panchayats Act, 1993
(4)The re-allocation of any officer or servant to the State service under sub-section (1) whether made before or after the commencement of the Gujarat Panchayats and the Gujarat New Capital (Periphery) Control (Amendment) Ordinance, 1964 (Gujarat Ordinance 2 of 1964), shall not affect:-(a)any obligation or liability incurred or default committed by such officer or servant during the period of his allocation to the panchayats service while acting or purporting to act in the discharge of his duties as such officer or servant, and(b)any investigation, disciplinary action or remedy in respect of such obligation, liability or default;and any such investigation, disciplinary action or remedy may be instituted, continued or enforced in accordance with the law applicable thereto during the said period of allocation by such authority as the State Government may by general or special order specify in this behalf.
