Section 460T(2) in The Mumbai Municipal Corporation Act, 1888
(2)The [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, 177(a), (w.e.f. 23-4-1999).] may create temporary posts carrying a monthly salary exclusive of allowances exceeding [ten thousand rupees] [These words were substituted for the words 'four hundred rupees' by Maharashtra 17 of 2012, Section 10 (w.e.f. 4-8-2012).] per mensem for a period of not more than six months. The [Committee] [This word was substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 177(b), (w.e.f. 23-4-1999).] shall forthwith report to the corporation the creation of every such post and no such post shall be continued beyond a period of six months without the previous sanction of the corporation.
