Section 80B(2) in The Mumbai Municipal Corporation Act, 1888
(2)Nothing in sub-section (1) shall apply to any acting or temporary appointment for a period not exceeding six months or to [appointments to such [non-technical] [These words were inserted by Bombay 64 of 1953, Section 3.] posts as may, from time to time, be specified by the State Government in consultation with the Commission when such posts are to be filled by promotion]
