Section 40(3) in The City of Bombay Municipal (Amendment) Act, 1933
(3)Leave and provident fund of Chief Officer appointed Deputy Municipal Commissioner (Improvements) - The person holding the office of Chief Officer under section 26 of the City of Bombay Improvement Trust Transfer Act, 1925 (Bombay XVI of 1925), at the commencement of the City of Bombay Municipal (Amendment) Act, 1933, shall, so long as he continues to be the Deputy Municipal Commissioner (Improvements) under the provisions of sub-section (4) of Section 56-A, in all matters of leave and provident fund continue to be governed by the terms and conditions of his appointment as such Chief Officer and be entitled to the benefits thereof.
