Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 227(3)] [Section 227] [Entire Act]

State of Gujarat - Subsection

Section 227(3)(b) in The Gujarat Panchayats Act, 1993

(b)A servant belonging to a district cadre shall be liable to be posted whether by promotion or transfer to any post in any taluka in the district.