Section 50D(3) in The Mumbai Municipal Corporation Act, 1888
(3)The Commissioner and in his absence, the Director or a Deputy Commissioner authorised by the Commissioner in this behalf and the General Manager and in his absence any officer authorised by the General Manager in this behalf, shall have the same right of being present at a meeting of the Committee and of taking part in the discussion there at as a member of the Committee, but shall not be at liberty to vote upon or make any proposition at such meeting.
