Section 460BB(1) in The Mumbai Municipal Corporation Act, 1888
(1)Subject as hereinafter provided, no payment shall be made by the Bank aforesaid out of the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted for the words 'Bombay Electric Supply and Transport Fund' by Maharashtra 25 of 1996, schedule (w.e.f. 4.9.1996).], except on a cheque signed by two persons in the manner specified below, namely:-(a)by the Commissioner, or by the General Manager, or by the Deputy General Manager or in their absence by a municipal officer whose name appears in a list of officers (approved by the [the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 182(a), (w.e.f. 23-4-1999).]) authorised to sign cheques; and(b)by a municipal officer whose name appears in the said list:Provided that, any cheque for an amount not exceeding two thousand rupees if signed by the Commissioner or by the General Manager or by the Deputy General Manager or by any two officers whose names appear in the said list shall be sufficient authority for the payment of the amount thereof out of the fund by the said Bank.
