Section 60 in The Gujarat Provincial Municipal Corporations Act, 1949
60. Occupation of, and liability to vacate, premises provided by Corporation for municipal officers and servants.
(1)Any municipal officer or servant occupying any premises provided by the Corporation for his residence,-(a)shall occupy the same subject to such conditions and terms as may, generally or in special cases, be prescribed, by the Corporations, and(b)shall, notwithstanding anything contained in any law for the time being in force, vacate the same on his resignation, dismissal, removal or retirement from the service of the Corporation or whenever the Commissioner, with the approval of the Corporation, thinks it necessary and expedient to require him to do so.(2)If any person who is bound or required under sub-section (1) to vacate any premises fails to do so, the Commissioner may order such person to vacate such premises and may take such measures as will prevent him from remaining on or again entering on the premises.(3)With reference to a municipal officer or servant appointed under Chapter XX, the provisions of this section shall apply as if for the word "Commissioner" the words "Transport Manager" had been substituted.
