Section 54(1) in The Gujarat Municipalities Act, 1963
(1)In every municipality notified by the State Government in this behalf there shall be a committee called the Pilgrim Committee consisting of four councillors of whom one shall be the President of the municipality and the other three shall be elected in accordance with rules made under clause (a) of section 271 and of two persons appointed by the State Government, both of whom may be salaried servants of the Government.
