Section 53(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)Save as otherwise provided in sub-section (1), the power of appointing Municipal Officers and servants, whether temporary or permanent, under the immediate control of the Municipal Chief Auditor or the Municipal Secretary shall vest in the Municipal Chief Auditor or the Municipal Secretary, as the case may be, subject, in either, case, to the approval of the Standing Committee unless the said Committee in any particular case or class of cases dispenses with his requirement.
