Section 47A(2) in The Gujarat Municipalities Act, 1963
(2)The State Government may make rules for,-(a)regulating the mode of recruitment by holding examinations or otherwise, including provision for the absorption in municipal service constituted under this section, or otherwise, of persons already working under any municipality;(b)providing for terminal benefits such as compensation, pension or gratuity or the like, to persons who elect not to be absorbed in any such service or who elect to retire; and(c)the conditions of service of persons appointed to, or absorbed to such municipal services:Provided that the conditions of service of any person absorbed in any such service shall not be less advantageous than those applicable to him immediately before such absorption.
