Section 44(2) in The Gujarat Municipalities Act, 1963
(2)Executive power vests in the Chief Officer: The executive power for the purpose of carrying out the provisions of this Act vests in the Chief Officer appointed under section 47, subject, wherever it is in this Act expressly so directed, to the approval or sanction of the municipality or of the executive committee and subject also to all other restrictions, limitations and conditions imposed by this Act and the rules made thereunder.
