Section 2(h) in The Gujarat Civil Services Tribunal Act, 1972
(h)[ "specified Civil servants" means persons who are or who have been members of the Civil services of the State of Gujarat or of the Panchayat Service but does not include persons who are or who have been police officers;] [Clause (h) was substituted, by Gujarat 22 of 1980, Section 3 (ii).]
