Section 460U in The Mumbai Municipal Corporation Act, 1888
460U. Power of appointment in whom to vest.
- Subject to the provisions of sections [80B,] [These figures and letter were inserted by Maharashtra 11 of 1964, Section 9.] 460R and 460T, the power of appointing municipal officers and servants 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).] shall vest in the General Manager [Brihan Mumbai Electric Supply and Transport Committee, if the posts is equivalent to or higher than the post of Secretary set forth in the schedule sanctioned by the Brihan Mumbai Electric Supply and Transport Committee] [This portion was substituted by Maharashtra 27 of 1999, Section 178, (w.e.f. 23-4-1999).] and the corporation under section 460R [and in the General Manager] [These words were substituted for the words and in the Bombay Electric Supply and Transport Committee' by Maharashtra 12 of 1990, Section 5(b).] in all other cases.
