Section 47A(1) in The Gujarat Municipalities Act, 1963
(1)If, the State Government, is of the opinion that it is necessary and expedient so to do for bringing about a uniform and a more efficient service of officers in municipalities for the purpose of carrying out the functions and duties under this Act, it may, notwithstanding anything contained in this Act, by notifications in the Official Gazette-(a)constitute in respect of all municipalities in municipal boroughs having population of such number as may be specified in the notification a municipal service or services (to be called by such designation as may be specified in the notification of-(i)Chief Officers of such municipalities, and(ii)all or any other officers referred to in sub-section (2) of section 47;(b)direct from time to time that each such municipal service shall consist of such classes, cadres and posts (including grades of posts); and(c)specify the initial strength of officers in each such class or cadre.
