Section 55 in The Mumbai Municipal Corporation Act, 1888
55. Appointment of a Deputy Municipal Commissioner.
(1)Subject to confirmation 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], the corporation may at any time, and from time to time, appoint a person to be a Deputy Municipal Commissioner, if it shall appear to it expedient so to do.(1A)[ With the previous approval of the State Government the corporation may at any time, and from time to time, create one or more posts of additional Deputy Municipal Commissioners which it considers necessary and may, subject to confirmation by the State Government, appoint a fit person or persons to hold such post or posts.] [Sub-section (1A) was inserted by Bombay 7 of 1950, Section 10.](2)Every person so appointed shall be subject to the same liabilities, restrictions and conditions to which the Commissioner is subject.
