Section 35(5) in The Gujarat Municipalities Act, 1963
(5)[ If any dispute regarding any resignation arises, it shall be referred for decision to such officer as the State Government may, by general or special order, appoint in that behalf and decision of such officer shall be final:Provided that no such dispute shall be entertained after the expiry of a period of thirty days from the date of which the resignation took effect:Provided further that such resignation shall take effect in accordance with the decision of such officer.] [Sub-section (5) was inserted by Gujarat 3 of 1968, section 2.]
