Section 2 in Gujarat Municipalities (Amendment) Act, 1968
2. Amendment of section 35 of Guj. XXXIV of 1964.- In section 35 of the Gujarat Municipalities Act, 1963 (Guj. XXXIV of 1964) (hereinafter referred to as "the principal Act"), after sub-section (4), the following sub-section shall be inserted, namely:-
"(5) If any dispute regarding any resignation arises, it shall be referred for decision to such officer as the State Government may, by general or special order, appoint in that behalf and the decision of such officer shall be final;Provided that no such dispute shall be entertained after the expiry of a period of thirty days from the date on which the resignation took effect:Provided further that such resignation shall take effect in accordance with the decision of such officer.".
