Section 62BB(2) in The Mumbai Municipal Corporation Act, 1888
(2)Every recommendation made regarding any such school by any such officer shall be duly considered by the [corporation] [This word was substituted for the words 'schools committee' by Bombay 48 of 1950, Section 31.] and the [corporation] [This word was substituted for the words 'schools committee' by Bombay 48 of 1950, Section 31.] may thereupon take such action as may in their opinion be required and shall, if so requested by the [Director of Education] [These words were substituted for the words 'Director of Public Instruction for the Presidency of Bombay' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.], in any particular case, inform him of their decision and the action, if any, taken.
