Section 230(2) in The Gujarat Panchayats Act, 1993
(2)The Officers and servants allocated to the panchayat service under sub-section (1), shall be taken over by such panchayats in such cadre, on such tenure, remuneration and other conditions of service, as the State Government may, by general or special order determine:Provided that the conditions of service of any such officer or servant shall not be less favourable than those applicable to him immediately before such allocation:
