Section 37(7) in The Gujarat Veterinary Practitioners Act, 1969
(7)all officers and servants in the employ of the dissolved Council immediately before the specified date, shall be officers and servants employed by the Council and shall, until provision is otherwise made in accordance with the provisions of this Act, receive salaries and allowances and be subject to the conditions of service or retirement benefits to which they were entitled or subject on the specified date:Provided that-(i)the service rendered by such officers and servants before the specified date shall be deemed to be service rendered under the Council;(ii)if in the opinion of the Council the services of any officer or servant are not necessary or suitable to the requirements of service under it, it may, with the previous approval of the State Government, discontinue the services of any such officer or servant and any officer or servant whose services are so discontinued shall be entitled to receive from the Council such leave, pension, gratuity or other benefits as he would have, if this Act had not been passed, been entitled to receive on being invalided out of service of the dissolved Council and may receive such additional amount by way of compensation as the Council may with the sanction of the State Government determine.
