Section 2(d) in The Gujarat Civil Services Tribunal Act, 1972
(d)"Panchayat Service" means the Panchayat Service as constituted under Section 203 of the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962).(da)[ "police officers" means police officers governed by the Bombay Police Act, 1951 (Bombay XXII of 1951) or the Bombay State Reserve Police Force Act 1951 (Bombay XXXVIII of 1951).] [Clause (da), was inserted, by Gujarat 22 of 1980, Section 2 (i).]
