Section 231(1) in The Gujarat Panchayats Act, 1993
(1)Notwithstanding anything contained in section 230, the allocation to the panchayat service made under section 230 of officers or servants allotted or transferred to a panchayat under section 175, shall initially be provisional and it shall be lawful for the State Government to review their allocation within a period of four years from such allocation or transfer, and if necessary, to reallocate by an order made in that behalf any of such officers or servants to the State service for any of the following reasons, namely:-(i)if out of the officers and servants so allocated, any officers or servants are found to be surplus in any category of the panchayat service(ii)if in the interest of public service it is considered necessary to recall any such officer or servant;(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:(iv)any other reason prescribed by rules.
