Section 44 in The Gujarat Municipalities Act, 1963
44. Municipal government vests in the municipality.
(1)Except as in this Act otherwise expressly provided, the municipal Government of a municipal borough vests in the municipality.(2)Executive power vests in the Chief Officer: The executive power for the purpose of carrying out the provisions of this Act vests in the Chief Officer appointed under section 47, subject, wherever it is in this Act expressly so directed, to the approval or sanction of the municipality or of the executive committee and subject also to all other restrictions, limitations and conditions imposed by this Act and the rules made thereunder.
