Section 79(2) in The Mumbai Municipal Corporation Act, 1888
(2)The [Standing Committee or the Education Committee as the case may be] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 34(c)(i), (w.e.f. 23-4-1999)] shall sanction such schedule either as it stands or subject to such modifications as they deem expedient:Provided that no new office of which the aggregate emoluments exceed [rupees five hundred] [These words were substituted for the words rupees two hundred by Maharashtra 39 of 1961, Section 6] per month shall be created without the sanction of the corporation:[Provided further that the [Education Committee shall before sanctioning the schedule] [This proviso was added by Bombay 48 of 1950, Section 45 (3)] obtain thereto the previous approval of the State Government and make such modifications therein as the State Government may direct:][Provided also that, any sanction accorded under this sub-section shall take effect from the date of such sanction, or such other date (which may be retrospective) as may be specified therein; but no such sanction shall take effect from a retrospective as date without the previous approval of the State Government, or so as to vary the conditions of service of any officer or servant to his disadvantage with retrospective effect.] [This proviso was added by Maharashtra 7 of 1971, Section 2.]
