Section 33(4) in The Gujarat Municipalities Act, 1963
(4)[ On the expiry of the term of office of the councillors of the municipality, the current administrative duties of the office of the president and of the vice-president of the municipality shall be carried on by such officer of the State Government, as is may by order specify in that behalf, until, such time as new president and vice-president shall have been elected and shall have taken over the charges of their duties.] [Sub-section (4) was substituted by Gujarat 29 of 1978, section 11.].
