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[Cites 0, Cited by 0] [Section 37(7)] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(7)(ii) in The Gujarat Veterinary Practitioners Act, 1969

(ii)if in the opinion of the Council the services of any officer or servant are not necessary or suitable to the requirements of service under it, it may, with the previous approval of the State Government, discontinue the services of any such officer or servant and any officer or servant whose services are so discontinued shall be entitled to receive from the Council such leave, pension, gratuity or other benefits as he would have, if this Act had not been passed, been entitled to receive on being invalided out of service of the dissolved Council and may receive such additional amount by way of compensation as the Council may with the sanction of the State Government determine.