Section 256(1) in The Gujarat Municipalities Act, 1963
(1)For the purpose of enabling the municipalities to discharge their functions and duties under this Act, it shall be lawful for the State Government to direct by a general or special order that such number of officers of the All India Service and of officers of the State Service except officers of class IV Service shall be posted under such municipality and for such period and subject to such conditions as may be specified in the order and accordingly the officers specified in the order shall be posted under such municipality.
