Section 54 in Gujarat Panchayats (Second Amendment) Act, 1963
54. Amendment of section of 207 Guj. VI of 1962.- In section 207 of the principal Act-
(1)in sub-section (1), after the words "services of the State" the word and figures "and such number of officers or servants allotted or transferred to a panchayat under section 157 or 168 but not allocated to the Panchayat Service under section 206" shall be inserted;(2)after sub-section (2), the following sub-section shall be inserted, namely.-"(3) Any officer or servant who was allotted or transferred to a panchayat under section 157 or 158 but not allocated to the Panchayat Service under section 206 before the date of coming into force of the Gujarat Panchayats (Second Amendment) Act, 1963 (Guj. LIII of 1963) shall be deemed to be posted under this section under the panchayat to which he was so allotted or transferred, subject, however, to such conditions and for such period as the State Government may specify by an order made within a period of six months from the said date.".
