Section 78B in The Mumbai Municipal Corporation Act, 1888
78B. Appointment, salaries, fees, allowances and duties of assistant auditors, clerks and servants subordinate to the municipal chief auditor.
(1)[Standing Committee] [The These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 30, (w.e.f. 23-4-1999)] may from time to time-(a)appoint such assistant auditors, clerks and servants to be immediately subordinate to the municipal chief auditor as they think fit;(b)determine the nature and amount of the salaries, fees and allowances to be paid to the said assistant auditors, clerks and servants respectively;(c)prescribe or delegate to the municipal chief auditor the powers of prescribing the duties of the said assistant auditors, clerks and servants.Control, etc., of the said assistant auditors, clerks and servants. - (2) Subject to the orders of the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 30, (w.e.f. 23-4-1999)] the municipal chief auditor shall exercise supervision and control over the acts and proceedings of the said assistant auditors, clerks and servants, and the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 30, (w.e.f. 23-4-1999)], subject to the regulations at the time being in force under section 81, shall dispose of all questions relating to the service of the said assistant auditors, clerks and servants and their pay, privileges and allowances.[Municipal Chief Accountant] [This heading and section 78C were inserted by Bombay 48 of 1950, Section 44]
