Section 17 in Gujarat Panchayats (Amendment) Act, 1966
17. Amendment of section 203 of Guj. VI of 1962.- In section 203 of the principal Act,
(1)after sub-section (2), the following sub-sections shall be inserted, namely:-"(2A)(a) The cadres referred to in sub-section (2) may consist of district cadres, taluka cadres and local cadres.(b)A servant belonging to a district cadre shall be liable to be posted whether by promotion or transfer to any post in any taluka in the district.(c)A servant belonging to a taluka cadre shall be liable to be posted, whether by promotion or transfer to any post in any gram or nagar in the same taluka.(d)A servant belonging to a local cadre shall be liable to be posted whether by promotion or transfer to any post in the same gram or, as the case may be, nagar.(2B)In addition to the posts in the cadres referred to in sub-section (2A), a panchayat may have such other posts of such classes as the State Government may by general or special order determine. Such posts shall be called "deputation posts" and shall be filled in accordance with the provisions of section 207".(2)in sub-section (3), for the words "powers of panchayats" the word "powers" shall be substituted.
