Section 15(2) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(2)An employee of a local authority other than a corporate authority who is allotted any public premises may execute an agreement in favour of the State Government or as the case may be the corporate-authority to whom such premises belong providing that the local authority by or under whom he is employed shall be competent to deduct from time to time from the salary or wages payable to him such amount as is specified in the agreement and to pay the amount so deducted to the competent officer in satisfaction of any amount due by him in respect of the public premises allotted to him.
