Section 56A(3) in The Mumbai Municipal Corporation Act, 1888
(3)A person appointed Deputy Municipal Commissioner (Improvements) shall be appointed in the first instance for a period of five years, which may be renewed thereafter from time to time for a like or lesser period:[Provided that if such person is a municipal officer and due to retire under regulations made and applicable to him under Section 81 on a date earlier than the expiry of the period of five years from the date of appointment or reappointment, he may be appointed or reappointed for a period of five years or a lesser period.] [This proviso was added by Bombay 76 of 1948, Section 3.]
