Section 19(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)The Mayor and the Deputy Mayor shall hold office until a new Mayor and a new Deputy Mayor have been elected under sub-section (1) [or sub-section (1AA), as the case may be, ] [Inserted by Gujarat Act No. 5 of 2017, dated 14.3.2017.]and, in a year in which general elections have been held, shall do so notwithstanding that they have not been returned as councillors on the results of the elections.
