Section 246(3) in The Gujarat Municipalities Act, 1963
(3)The Chief Officer shall not, except with the previous approval of the executive committee, direct a prosecution or order proceedings to be taken for the punishment of any person offending against the provisions of the following sections or sub-sections, namely:-Section 72: sub-section (4) of section 149; sub-section (4) of section 150; section 206; and sub-section (4) of section 219.
