Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Gujarat - Section Section 229 in The Gujarat Panchayats Act, 1993 229. Mode of appointment. - Subject to any rules made under section 227 appointments to the posts in the panchayat service shall be made-(i)by direct recruitment.(ii)by promotion, or(iii)by transfer of a member of the States service to the panchayat service.
