Section 59(2) in The Mumbai Municipal Corporation Act, 1888
(2)The allowance to be paid to the Commissioner or [to the Director or a Deputy Commissioner] [These words were substituted for the words 'to a Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(c)(i).] whilst so absent on leave shall be of such amount, not exceeding respectively the amount of the salary or the Commissioner [or the Director or Deputy Commissioner] [These words were substituted for the words 'or Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(c)(ii).], as shall be fixed by the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government] or the corporation, respectively:Provided that if the Commissioner [or the Director or Deputy Commissioner] [These words were substituted for the words 'or Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(c)(ii).] is a [Government officer] [The words 'Government Officer' were substituted for the words 'Servant of the Crown' by the Adaptation of Laws Order, 1950.], the amount of such allowance shall be regulated by the rules at the time in force relating to the leave allowances of officers of his class.Appointment and remuneration of acting Commissioner or [acting Director or Deputy Commissioner] [These words were substituted for the words 'acting Deputy Commissioner' by Maharashtra 53 of 1981, Section 12(e).]
