Section 17(1) in Gujarat Panchayats (Amendment) Act, 1966
(1)after sub-section (2), the following sub-sections shall be inserted, namely:-"(2A)(a) The cadres referred to in sub-section (2) may consist of district cadres, taluka cadres and local cadres.(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.(c)A servant belonging to a taluka cadre shall be liable to be posted, whether by promotion or transfer to any post in any gram or nagar in the same taluka.(d)A servant belonging to a local cadre shall be liable to be posted whether by promotion or transfer to any post in the same gram or, as the case may be, nagar.
