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[Cites 0, Cited by 1] [Section 227] [Entire Act]

State of Gujarat - Subsection

Section 227(5) in The Gujarat Panchayats Act, 1993

(5)Subject to provisions of this Act, the State Government may make rules regulating the mode of recruitment either by holding examinations or otherwise and conditions of service of persons appointed to the panchayat service and the powers in respect of appointments, transfers and promotions of officers and servants in the panchayat service and disciplinary action against any such officers or servants.