Section 254 in The Gujarat Municipalities Act, 1963
254. Previous sanction for prosecution against president or vice-president or councillor.
- When any person who is or had been a president or vice-president or councillor of a municipality is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no court shall take cognizance of such offence except with the previous sanction of the State Government or any officer authorised by the State Government in this behalf.
