Section 75 in The Mumbai Municipal Corporation Act, 1888
75. Time within which vacancy in office of [city engineer] [The words 'city engineer' were substituted for the words 'executive engineer' by Bombay 19 of 1930, Section 6.] or executive health officer or hydraulic engineer must be fill up.
(1)On the occurrence of a vacancy in the office of [city engineer] [The words 'city engineer' were substituted for the words 'executive engineer' by Bombay 19 of 1930, Section 6.] or of executive health officer [or of hydraulic engineer] [These words were inserted by Bombay 2 of 1911, Section 3.] an appointment shall be made thereto by the corporation within four months from the date on which the vacancy occurred, or in the event of any appointment so made by them not being confirmed 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] within thirty days from the date of the receipt by the corporation of the order of [the [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government].(2)In default of an appointment being made by the corporation as aforesaid, [the [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government] may appoint a person to fill the vacancy, and such appointment shall for all purposes be deemed to have been made by the corporation.(3)Pending the settlement of an appointment under sub-section (1) or (2) the corporation may appoint a person to fill the vacancy temporarily and may direct that the person so appointed shall receive such monthly salary not exceeding [the maximum permissible under clause (c) of sub-section (2) of section 74, in respect of the officer in whose place such person is appointed] [These words were substituted for the original words by Bombay 2 of 1900, Section 1.] as it shall think fit. A person so appointed to be temporary executive health officer need not be a legally qualified medical practitioner.
