Section 34(7) in The Gujarat Medical Council Act, 1967
(7)all officers and servants (except the Registrar for whom provision has been made in section 33) in the employ of the dissoli ed Councils and holding office immediately before the specified date shall he deemed to be the officers and servants appointed to serve the Council and shall, until provision is otherwise made in accordance with the provisions of this Act, received salaries and allowances and be subject to the conditions of serf ice or retirement benefits to which they were entitled to or subject to on the day immediately preceding the specified date:Provided that the service rendered by such officers and servants before the specified date shall be deemed to be service rendered under the Council:Provided further that if in the opinion of the Council the services of any such officer or servant are not necessary or such officer or servant is not suitable to the requirement of service, the Council may, with the previous approval of the State Government, terminate the services of such officer or servant and any officer or servant whose services are so terminated shall he entitled to receive from the Council such leave, pension, gratuity or other benefits as he would have had this Act not been passed, been entitled to receive on being invalided out of service of the respective dissolved Councils, and shall be entitled to receive such additional amount by way of compensation as the Council may, with the sanction of the State Government, determine.The Schedule[Sections 16(3), 27 And 28.]The qualifications in addition to those specified in the Schedules to the Indian Medical Council Act, 1956, the possession of which entitles a person for registration under this Act.
