Section 460T(1) in The Mumbai Municipal Corporation Act, 1888
(1)The General Manager may create temporary posts carrying a monthly salary exclusive of allowances not exceeding [ten thousand rupees] [These words were substituted for the words 'four hundred rupees' by Maharashtra 17 of 2012, Section 10 (w.e.f. 4-8-2012).] per mensem for a period of not more than six months and no such posts shall be continued beyond such period without the previous sanction of the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, 177(a), (w.e.f. 23-4-1999).].
