Section 53 in The Gujarat Municipalities Act, 1963
53. Executive Committee.
(1)In every municipality there shall be a committee called the Executive Committee consisting of such number of councillors not being more than twelve nor less than six, as the municipality may determine; and elected by the municipality in accordance with rules framed under clause (a) of section 271. The members so elected shall hold office for a period of one year.(2)Powers of Executive Committee. - The Executive Committee shall exercise the functions allotted to it under this Act and subject to any limitations prescribed by the municipality especially in this behalf or generally by rules made under clause (a) of section 271 and to the provisions of sections 49, 54 and 55 shall exercise all the powers of the municipality.
