Section 60(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)Any municipal officer or servant occupying any premises provided by the Corporation for his residence,-(a)shall occupy the same subject to such conditions and terms as may, generally or in special cases, be prescribed, by the Corporations, and(b)shall, notwithstanding anything contained in any law for the time being in force, vacate the same on his resignation, dismissal, removal or retirement from the service of the Corporation or whenever the Commissioner, with the approval of the Corporation, thinks it necessary and expedient to require him to do so.
