Section 80B(4) in The Mumbai Municipal Corporation Act, 1888
(4)[ (a) in the case of post referred to in clause (a) of sub-section (1) - the Corporation; and(b)in the case of post referred to in clause (b) of that sub-Section - the Brihan Mumbai Electric Supply and Transport Committee,shall with the previous sanction of the State Government make rules prescribing the qualifications to be possessed by candidates eligible for appointment to such posts:Provided that, any such rules to be made by the Brihan Mumbai Electric Supply and Transport Committee, before submission to the State Government, shall be confirmed by the Corporation.] [Sub-section (4) was substituted by Maharashtra 27 of 1999, Section 36(c), (w.e.f. 23-4-1999).]
