Section 256 in The Gujarat Municipalities Act, 1963
256. Posting under municipalities of officers and servants in State Service.
(1)For the purpose of enabling the municipalities to discharge their functions and duties under this Act, it shall be lawful for the State Government to direct by a general or special order that such number of officers of the All India Service and of officers of the State Service except officers of class IV Service shall be posted under such municipality and for such period and subject to such conditions as may be specified in the order and accordingly the officers specified in the order shall be posted under such municipality.(2)The pay and allowances of an officer posted in accordance with sub-section (1) shall during the period of posting, be paid by the municipality from its fund.
