Section 47 in The Gujarat Municipalities Act, 1963
47. [ Appointment of Chief Officers and other Officers. [Sections 47, 47A, 48, 49 and 50 were substituted for sections 47, 48, 49 and 50 by Gujarat 15 of 1994, Section 2. (3).]
(1)(a)For every municipality there shall be a Chief Officer appointed by the State Government.(a)The Chief Officer of a municipality shall forthwith be transferred from that municipality by the State Government if a resolution to that effect is passed by the municipality with not less than two thirds of the total number of councillors of the municipality voting in favour of such resolution.(2)A municipality may, with the previous sanction of the Director, and shall, if so required by the State Government, create all or any of the following posts, namely:-(i)a municipal engineer,(ii)a water works engineer,(iii)a municipal health officer,(iv)a municipal auditor,(v)a municipal education officer, and(vi)any other officer as may be designated by the State Government in this behalf.(3)Subject to the provisions of section 47A, the recruitment and conditions of service of the officers referred to in sub-sections (1) and (2) shall be such as may be prescribed.(4)Subject to the provisions of section 47A, the power to make appointment to the posts referred to in sub-section (2) shall vest in the municipality.
