Section 38(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)The allowances to be paid to the Commissioner while absent on leave shall be of such amount, not exceeding his salary, as shall be fixed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and shall, unless the Commissioner is a salaries servant of the [Government] [This word was substituted for the word 'Crown', by the Adaptation of Laws Order, 1950.], be paid from the Municipal Fund:Provided that, if the Commissioner is a salaried servant of the [Government] [This word was substituted for the word 'Crown', by the Adaptation of Laws Order, 1950.], the amount of such allowance shall be regulated by the rules for the time being in force relating to the leave allowances of salaried servants of the [Government] [This word was substituted for the word 'Crown', by the Adaptation of Laws Order, 1950.] of his class.
