Section 67(3AA) in The Gujarat Provincial Municipal Corporations Act, 1949
(3AA)The Mayor may convene a meeting of the Deputy Mayor, Municipal Commissioner, Officers, Chairman and Members of the Committees of the Corporation for reviewing the action taken in pursuance of the resolution passed by the Corporation, Standing Committee or other Special Committees of the Corporation in respect of undertaking the development works. The mayor may assign inter-se priority to such development works to be undertaken and give direction to the Municipal Commissioner to get such work to be undertaken immediately according to priority so assigned and the Municipal Commissioner shall, subject to the provisions of this Act, carry out such directions.] [Sub-sections (3A) and (3AA) were inserted by Gujarat 15 of 2000, Section 5 (w.e.f. 01 -05-2000).]
