Section 37(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The Commissioner shall receive from the Municipal Fund such monthly salary and allowances as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time after consultation with the Corporation determine:Provided that the salary of the Commissioner shall not be altered to his disadvantage during the period for which his appointment has been made or renewed.
