Section 45(c) in The Gujarat Municipalities Act, 1963
(c)to exercise supervision and control over the acts and proceedings of all officers and servants of the municipality in matters of executive administration and in matters concerning the accounts and records of the municipality; and, subject to the rules of the municipality for the time being in force, and for reasons to be recorded in writing to revise, set aside or modify any order of the Chief Officer relating to the service of the said officers and servants and their pay, privileges and allowances;
