Section 260 in The Gujarat Municipalities Act, 1963
260. Power of [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] to prevent extravagance in the employment of establishment.
- If in the opinion of the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] the number of persons who are employed by a municipality as officers or servants, or whom a municipality proposes to employ or the [remuneration] [This words was substituted for the words 'honorarium' by Gujarat 11 of 1969, section 7.] assigned by the municipality to those persons or to any particular person is excessive the municipality shall, on the requirement of the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] reduce the number of the said persons or the [remuneration] [This word was substituted for the words 'honorarium' by Gujarat 11 of 1969, section 7.] of the said person or persons:Provided that the municipality may appeal against any such requirement to the State Government whose decision shall be conclusive.
