Section 45(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)[ The Corporation may from time to time, with the approval of the State Government, create as many posts Deputy Municipal Commissioner or Assistant Municipal Commissioner or such other officers as it considers necessary. The State Government may, while granting approval to the Corporation, apportion the number of such posts that may be filled by the Corporation and the number of such posts that may be filled by the State Government by appointing its officers.] [Substituted by Gujarat Act No. 3 of 2019, dated 6.3.2019.]
