Section 74(2) in The Mumbai Municipal Corporation Act, 1888
(2)Each of the said officers shall,-(a)be appointed for a renewable term of five years:[Provided that if any of such officers is a municipal officer and due to retire under the regulations made and applicable to him under section 81 on a date earlier than the expiry of the period of five years from the date of his appointment or reappointment, he may be appointed or reappointed for a period of five years or a lesser period] [This proviso was added by Bombay 76 of 1948, Section 6.].(b)devote his whole time and attention to the duties of his office;(c)[ receive such monthly salary as the corporation [shall, from time to time, with the approval of the State Government, determine;] [This clause was substituted for the original by Bombay 13 of 1938, Section 28 vide footnote with asterisk on page 365 supra.] but the salary of any such officer shall not be altered to his disadvantage during his period of office;][* * * * *] [Bombay 6 of 1943 by which the proviso was added to clause (c) of sub-section (2) of section 74 lapsed. The proviso, therefore, ceased to be in force with effect from 3rd April 1948 and has been deleted.](d)be removable at any time from office for misconduct or for neglect of or incapacity for, the duties of the office, on the votes of not less than two-thirds, of the members present at a meeting of the corporation:
