Section 59 in The Gujarat Municipalities Act, 1963
59. Ex-officio and appointed Chairman.
(1)The president or vice-president, if elected a member of any committee, shall be ex-officio Chairman thereof:Provided that in the case of a Pilgrim Committee the President shall be Ex-officio Chairman thereof.(2)A municipality may appoint a Chairman for a Committee of which there is no ex-officio Chairman.(3)A committee of which there is an ex-officio Chairman or a chairman appointed by the municipality, shall, at each meeting which such Chairman does not attend appointed from its members a chairman for such meeting.(4)A committee, of which there is no ex-officio Chairman or a chairman appointed by the municipality, shall appoint from time to time a chairman from the members of such committee.
