Section 227(6) in The Gujarat Panchayats Act, 1993
(6)Rules made under sub-section (5) shall in particular contain-(a)a provision entitling servants of such cadres in the panchayat service to promotion to such cadre in the State service as may be prescribed(b)a provision specifying the classes of posts recruitment to which shall be made through the District panchayat Service Selection Committee and the classes of posts, recruitment to which shall be made by the Gujarat Panchayat Service Selection Board, and(c)a provision regarding the percentage of vacancies to be reserved for the members of Scheduled Castes, Scheduled Tribes and other backward classes in the panchayat service.
