Section 227(3) in The Gujarat Panchayats Act, 1993
(3)(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 taluka cadre shall be liable to be posted, whether by promotion or transfer to any post in any village 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 village.
