Section 79 in The Mumbai Municipal Corporation Act, 1888
79. Schedule of other officers and servants to be prepared by the Commissioner and sanctioned by the standing committee [or the Education Committee] [These words were inserted by Bombay 48 of 1950, Section 45(4).]
. - (1) The Commissioner shall, [* *] [Words were repealed by Act 16 of 1895.] from time to time, prepare and bring before the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 23-4-1999). 27 of 1999, Section 34(a), (w.e.f. 23-4-1999).] a schedule setting forth the designations and grades of the other officers and servants [other than the officers and servants to be appointed for the purposes of clause (q) of section 61] [This portion was inserted by Bombay 48 of 1950, Section 45(1)]; who should, in his opinion, be maintained, and the amount and nature of the salaries, fees and allowances which, he proposes, should be paid to each.(1A)[ The Commissioner shall from time to time, prepare and bring before the [Education Committee] [Sub-section (1A) was inserted by Bombay 48 of 1950, Section 45(2).] a schedule setting forth the designations and grade of the officers and servants to be appointed for the purposes of clause (1) of section 61, who should in his opinion be maintained, and the amount and nature of the salaries, fees and allowances which, he proposes, should be paid to each.](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.](3)[ Nothing in this section shall be construed as affecting the right of the corporation or of the Commissioner to make any temporary appointment which they or he are empowered to make under section 80A.] [This sub-section was added by Bombay 76 of 1948, Section 7.]
