Section 51(5) in The Gujarat Provincial Municipal Corporations Act, 1949
(5)Nothing in this section shall be construed as affecting the right of the Corporation or of the Commissioner to make any temporary appointment which it or he is empowered to make under section 53.[Explanation. - An increase in the salary of any permanent office shall be deemed, for the purpose of sub-section (4), to be the creation of a new office, if by reason of such increase, the minimum or, as the case may be, the maximum monthly salary, exclusive of allowances, exceeds the minimum, or as the case may be, the maximum amount fixed by State Government for the purpose of the said sub-section (4).] [This Explanation was substituted, by Gujarat 1 of 1979, Section 5 (ii).]
