Section 2(4) in Gujarat Elementary Education Rules, 2010
(4)In these rules, including the schedules, appendices and forms, the reference to President, Vice- President and Chief Officer of a Municipality shall in relation to a municipal corporation deemed to be a municipality under sub-section (2) of section 4 of the Bombay Provincial Municipal Corporation Act, 1949, be construed as a reference to the Mayor, Deputy Mayor and Commissioner, respectively, of such corporation and where the post of such Mayor, Deputy Mayor of Commissioner is vacant, to such person, officer or authority as the State Government may specify in that behalf.Chapter - II Right of Child to Free and Compulsory Education
