Section 59 in The Mumbai Municipal Corporation Act, 1888
59. Grant of leave of absence to the Commissioner [Director] [This word was inserted by Maharashtra 53 of 1981, Section 12(b)(ii).] or Deputy Commissioner.
(1)Leave of absence may b e granted, from time to time-(a)to the Commissioner, by the [ [State] [The word 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government], with the assent of [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 14 (w.e.f. 23-4-1999).];(b)to [the Director or a Deputy Commissioner,] [These words were substituted for the word 'A Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(b)(i)] by [the Commissioner] [These words were substituted for the words 'the Corporation' by Maharashtra 10 of 1998, Section 20(b).].Allowance whilst absent on leave(2)The allowance to be paid to the Commissioner or [to the Director or a Deputy Commissioner] [These words were substituted for the words 'to a Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(c)(i).] whilst so absent on leave shall be of such amount, not exceeding respectively the amount of the salary or the Commissioner [or the Director or Deputy Commissioner] [These words were substituted for the words 'or Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(c)(ii).], as shall be fixed by the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government] or the corporation, respectively:Provided that if the Commissioner [or the Director or Deputy Commissioner] [These words were substituted for the words 'or Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(c)(ii).] is a [Government officer] [The words 'Government Officer' were substituted for the words 'Servant of the Crown' by the Adaptation of Laws Order, 1950.], the amount of such allowance shall be regulated by the rules at the time in force relating to the leave allowances of officers of his class.Appointment and remuneration of acting Commissioner or [acting Director or Deputy Commissioner] [These words were substituted for the words 'acting Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(e).](3)During any absence of the Commissioner or of [the Director or a Deputy Commissioner] [These words were substituted for the words 'a Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(d)(i).] the [ [State] [The words 'Provincial Government' were substituted for the words Governor-in-Council by the Adaptation of Indian Laws Order in Council.] Government] or the corporation may appoint a person to act as Commissioner or [as Director or Deputy Commissioner,] [These words were substituted for the words as 'Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(d)(ii).] as the case may be. Every person so appointed shall exercise the powers and perform the duties conferred and imposed by this Act or by any other enactment at the time in force on the person for whom he is appointed to act, and shall be subject to the same liabilities, restrictions and conditions to which the said person is liable, and shall receive such monthly salary, within the limits prescribed in sections 57, [58 and 58A] [The word, figures and letter '58 and 58A' were inserted by Bombay 13 of 1933, Section 9.] [the Commissioner, Director and Deputy Commissioner,] [These words were substituted for the words 'a Commissioner and a Deputy Commissioner', by Maharashtra 53 of 1981, Section 12(d)(iii).] as [ [State] [The words Provincial Government were substituted for the words Governor-in-Council by the Adaptation of Indian Laws Order in Council.] Government] or the corporation, respectively, shall determine.Disqualifications of the Commissioner [Director] [This word was inserted by Maharashtra 53 of 1981, Section 13(a).] and Deputy Commissioner
