Section 25 in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
25. Conditions of service of officers and servants.
(1)The pay and other conditions of service of the officers and servants of the Board shall be such as may be prescribed.(2)Where any officer or servant of the Housing Board is appointed as an officer or servant of the Board, his conditions of service (including conditions to pay, provident fund, pension and gratuity) shall be subject to such rules as may be made in this behalf by the State Government.
