Section 58 in The Gujarat Provincial Municipal Corporations Act, 1949
58. Acting appointment.
(1)The appointment of a person to act in the place of an officer absent on leave may be made when necessary and subject to the regulations by the authority granting the leave of absence:Provided that-(a)when an officer appointed under section 45 is granted leave of absence for a period exceeding one month, the appointment of a person to act for him shall be made by the Corporation and excepting an appointment to act for the Municipal Secretary, shall be reported forthwith to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government;(b)any appointment reported to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under clause (a) may be disallowed by it and from time of being so disallowed shall be null and void as from the date of the receipt, by the Corporation of the order of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(2)A person appointed under this section to act for any officer or servant shall, while so acting, perform the same duties and exercise the same powers and be subject to the same liabilities, restrictions and conditions which such officer or servant is bound to perform or may exercise or to which such officer or servant is liable.Disqualification of Municipal Officers and Servants
