Section 231(1)(iii) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 231(1)] [Section 231] [Entire Act]

State of Gujarat - Subsection

Section 231(1)(iii) in The Gujarat Panchayats Act, 1993

(iii)if in pursuance of any information called for in this behalf by or on behalf of the State Government at any time within the aforesaid period of four years, 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:

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State of Gujarat - Subsection

Section 231(1)(iii) in The Gujarat Panchayats Act, 1993