Section 239 in The Gujarat Municipalities Act, 1963
239. Power to establish cattle pounds and appoint pound keepers.
(1)Notwithstanding anything contained in any law for the time being in force, every municipality within the limits of its jurisdiction shall, from time to time, appoint such places as it thinks fit to be public pounds, and may appoint such persons to be keepers of such pounds as it may think necessary. The duties of pound keepers shall be such as may be prescribed by the municipality.(2)Every pound keeper so appointed shall, in the performance of his duties, be subject to the direction and control of the municipality by which he is appointed.
