Section 3A(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)Where by a notification under [Clause (2) of article 243Q of Constitution of India] [These words, brackets, figures and letter were substituted for the words, brackets and figures 'sub-section (3) of section 3' by Gujarat 16 of 1993, Section 4(1).] the limits of any City are altered so as to-(a)include any area therein, or(b)exclude any area therefrom.the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by order published in the Official Gazette, provide for all or any of the following matters, namely:-(i)[ in a case falling under clause (a), the interim increase in the number of Councillors shall be filled by election of additional members from amongst such persons entitled to vote at such election from such area, as the State Government may determine and the term of such councillor shall be for the remainder of the duration of the Corporation; [Paragraphs (i) and (ii) were substituted for paragraphs (i), (ii) and (iii), by Gujarat 16 of 1993, Section 4(2).](ii)in a case falling under clause (b), the removal of councillors, who in the opinion of the State Government shall represent the area so excluded from the City.](iii)the transfer, in whole or in part, of the assets, rights and liabilities of the surrendering local authority (including the rights and liabilities under any contract made by it) to the absorbing local authority or to the State Government and the terms and conditions for such transfer;(iv)the substitution of any absorbing local authority for the surrendering local authority or the addition of any such absorbing local authority, as a party to any legal proceeding to which a surrendering local authority is a party and the transfer of any proceeding pending before a surrendering local authority or any authority or officers subordinate to it to the absorbing local authority or any authority or officer subordinate to it;(v)the transfer or re-employment of any employees of a surrendering local authority to or by the absorbing local authority or the termination of services of any employee of a surrendering local authority, and the terms and conditions applicable to such employee after such transfer or reemployment or termination;(vi)the continuance within the area so included in, or excluded from, a City under clause (a) or (b) of all or any budget estimates, assessments, assessment list or, as the case may be, assessment book, valuations, measurements or divisions made or authenticated by, or in respect of, the surrendering local authority and in force within its area immediately before the notified day, until they are superseded or modified;(vii)the removal of any difficulty which may arise on account of any change referred to in clauses (a) and (b).
