Section 460HH in The Mumbai Municipal Corporation Act, 1888
460HH. Institution of [Brihan Mumbai Electric Supply and Transport Staff Benefit Fund] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).].
- Fines collected under section 460W, donations from passengers, and the proceeds of the sale of unclaimed lost property recovered from vehicles of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] shall be credited to a separate fund to be called "the [Brihan Mumbai Electric Supply and Transport Staff Benefit Fund] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).]" the proceeds of which shall be expended in promoting the well-being of municipal officers and servants appointed under this Chapter and for the payment of compassionate allowances to the widows of such officers and servants who die while in municipal service and to such other relations of the officers and servants as [the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Member-in-Council' by Maharashtra 27 of 1999, Section 187 (w.e.f. 23-4-1999).] may from time to time determine.
