Section 230(1) in The Gujarat Panchayats Act, 1993
(1)The State Government shall, by a general or special order, allocate to the panchayat service-(i)such number of officers and servants, out of the staff allotted or transferred to a panchayat under section 175 and 276 as it may deem fit.(ii)all officers and servants of the nagar panchayats dissolved under section 261.(iii)such other officers and servants employed in the State service as may be necessary to enable the panchayats to discharge efficiently their functions and duties under this Act.
