Section 18 in Gujarat Panchayats (Amendment) Act, 1966
18. Amendment of section 206A of Guj. VI of 1962.- In section 206A of the principal Act;
(1)in sub-section (1)-(a)for the words "three years" the words "four years" shall be substituted; and shall be deemed always to have been substituted.(b)clauses (1), (2) and (3) shall be renumbered as clauses (i), (ii) and (iii) respectively and after clause (ii) as so renumbered, the following clause shall be inserted, namely:-"(iia) if in pursuance of any information called for in this behalf by or on behalf of the State Government at any time after the 1st April 1963, any such officer or servant has preferred to revert to the State Service and after taking into consideration the exigencies of service in the panchayat organisation and also of service under the State Government, the State Government thinks fit to recall such officer or servant;".(2)in sub-section (2), for the words "three years" the words "four years" shall be substituted and shall be deemed always to have been substituted.
