Section 460R(1) in The Mumbai Municipal Corporation Act, 1888
(1)The General Manager shall, from time to time, prepare and bring before the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 176, (w.e.f. 23-4-1999).] a schedule setting forth the designations and grades of the officers and servants, who should, in his opinion, be permanently maintained for the purposes of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], and the amount and nature of the salaries, fees and allowances which he proposes should be paid to each.
