Section 50 in The Gujarat Municipalities Act, 1963
50. Appointment of other officers and servants of the municipalities.
(1)A municipality may with the previous sanction of the Director, create such posts of officers and servants other than those specified in sub-sections (1) and (2) of section 47 as it shall deem necessary for the purposes of carrying out the duties under the Act.(2)The recruitment of such officers and servants and their condition of service shall be such as may be determined in accordance with rules made under section 271.(3)The power to make appointment in any post referred to in sub-section (1) shall vest in the municipality or in the authority empowered by the municipality by rules made in this behalf under section 271.]
