Section 53(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The power of appointing, municipal officers, whether temporary or permanent, whose minimum monthly salary exclusive of allowances [exceeds such amount as may be fixed in this behalf by the State Government, by a general or special order, from time to time in the case of each Corporation] [These words were substituted for the words 'is or exceeds four hundred rupees', by Gujarat 1 of 1979, Section 6 (i) (w.r.e.f. 26-09-1978) (w.r.e.f. 26-09-1978).] shall vest in the Corporation:Provided that temporary appointments for loan works carrying [a minimum monthly salary, exclusive of allowances of the amount as so fixed by the State Government] [These words were substituted for the words 'a monthly salary of rupees four hundred or more exclusive of allowances', by Gujarat 1 of 1979, Section 6 (ii).] may be made for a period of not more than six months by the Commissioner with the previous sanction of the Standing Committee on condition that every such appointment shall forthwith be reported by the Commissioner to the Corporation and no such appointment shall be renewed on the expiry of the said period of six months without the previous sanction of the Corporation.
