Section 54(4) in The Gujarat Municipalities Act, 1963
(4)The Pilgrim Committee shall manage and administer the Pilgrim fund established under proviso (c) to section 82 and shall exercise the powers and perform the duties of the municipality in respect of the said fund and of works constructed or maintained out of the said fund and shall exercise such other powers and perform such other duties as may be allotted to it by the municipality subject to such limitations and restrictions as may be prescribed by the municipality by rules made in this behalf under clause (b) of section 271.
