Section 34 in The Gujarat Municipalities Act, 1963
34. Duty of retiring president, etc. to hand over charge of office.
(1)[On the appointment of an officer under sub-section (4) of section 33, or as the case may be, on the election of a new president or vice-president,] [These words in brackets and figures were substituted for the words 'On the election of a new president or vice-president', by Gujarat 29 of 1978, section 12.] it shall be the duty of the retiring president or, as the case may be, vice-president to hand over to him charge of his office and deliver to him the record and property belonging to the municipality and in his custody.(2)The provisions of sub-section (1) shall apply mutatis mutandis in the matter of handing over charge of office by a president, vice-president or councillor, who ceases to hold office for any reason not covered by sub-section (1).
