Section 77(2) in The Mumbai Municipal Corporation Act, 1888
(2)The municipal secretary shall be secretary of the corporation and also of [the Standing Committee and the Improvements Committee] [These words were substituted for the words 'the Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 27(a) (w.e.f. 23-4-1999)], and shall-(a)perform such duties as he is directed by this Act to perform and such other duties in and with regard to the corporation and [the Standing Committee and the Improvements Committee] [These words were substituted for the words 'the Municipal Accounts Committee by Maharashtra 27 of 1999, Section 27 (b), (w.e.f. 23-4-1999)], as shall be required by him by those bodies respectively;(b)have the custody of all papers and documents connected with the proceedings of-(i)the corporation and any committee appointed by the corporation [under Section 38 [or 38A] [These words, figures and letter were added by Bombay 48 of 1948, Section 14.];](ii)[ The Standing Committee and any sub-Committee thereof; [Clauses (ii) to (iv) were inserted by Maharashtra 27 of 1999, Section 27(c)(ii), (w.e.f, 23-4-1999)](iii)The Improvements Committee and any sub-Committee thereof;(iv)The Education Committee and any sub-Committee thereof];(v)[the Wards Committees] [Sub-clause (v) was inserted by Maharashtra 41 of 1994, Section 38.];(c)devote his whole time and attention to the duties of his office;(d)[ receive such monthly salary [as the Corporation shall, from time to time, with the approval of the State Government, determine; but the salary of such officer shall not be altered to his disadvantage during his period of office] [Clause (d) was substituted by Bombay 48 of 1950, Section 42(2).];](e)be removable at any time from office for misconduct or for neglect of, or incapacity for, the duties of the office by the [* * *] [The words repealed by Bombay 6 of 1922, Section 24(b)] Corporation.
