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 0] [Section 235] [Entire Act] State of Gujarat - Subsection Section 235(5) in The Gujarat Panchayats Act, 1993 (5)The conditions of service (including pay and allowances) of the members of the Board shall be such as the State Government may, by order determine.
