Section 53 in Gujarat Panchayats (Second Amendment) Act, 1963
53. Insertion of section 206A in Guj. VI of 1962.- After section 206 of the principal Act, the following section shall be inserted, namely:-
"206A. Allocation to panchayat Service for ??? period and re-allocation of effect and servants to ???.- (1) Notwithstanding anything contained in section 206, the allocation to the Panchayat service made under section 206 of officers or servants allotted or transferred to a panchayat under section 157 or 158 shall initially be provisional and it shall be lawful for the State Government for mew their allocation within a period of three years from the 1st April, 1963 and if necessary to reallocate by an order made in that behalf any of such officers or servants to the State Service for any of the following reasons, namely:-(1)if out of the officers and servants so allocated any officers or servants are found to be surplus in any category of the Panchayat Service;(2)if in the interest of public service, it is considered necessary to recall any such, officer or servant;(3)any other reason prescribed by rules.(2)Any officer or servant, who is not re-allocated under sub-section (2) and continues in the Panchayat Service immediately before the expiry of the aforesaid period of three years shall on such expiry be deemed to be finally allocated, to the Panchayat Service.(3)The conditions, of service of an officer or servant re-allocated to the State Service shall not be less favourable than those applicable to him immediately before such reallocation."
