Section 78 in The Mumbai Municipal Corporation Act, 1888
78. Appointment of clerks and servants subordinate to the municipal secretary
(1)[The Standing Committee in consultation with the Mayor and the Commissioner] [These words were substituted by Maharashtra 27 of 1999, Section 28(a), (w.e.f. 23-4-1999)] may from time to time-(a)appoint such clerks and servants to be immediately subordinate to the municipal secretary as they think fit;(b)determine the nature and amount of the salaries, fees and allowances to be paid to the said servants and clerks respectively;(c)prescribe or delegate to the municipal secretary the power of prescribing the duties of the said clerks and servants.Control, etc. of the said clerks and servants.(2)The municipal secretary, subject to the orders [of the Standing Committee] [These words were substituted for the words 'of the Corporation' by Maharashtra 27 of 1999, Section 28(b)(i), (w.e.f. 23-4-1999).], shall exercise supervision and control over the acts and proceedings of the said clerks and servants, [and the Standing Committee] [These words were substituted for the words 'and the Chairperson of the Corporation' by Maharashtra 27 of 1999, Section 28(b)(ii), (w.e.f. 23-4-1999).], subject to the regulations at the time being in force under section 81, shall dispose of all questions relating to the service of the said clerks and servants and their pay, privileges and allowances.[Municipal Chief Auditor] [The heading and these sections were inserted by Bombay 2 of 1938, Section 3.]
