Section 64C(1) in The Mumbai Municipal Corporation Act, 1888
(1)Every Municipal Officer and servant shall be bound to discharge his official duties and the official work assigned or pertaining to him most diligently and as expeditiously as feasible:Provided that, normally no file shall remain pending with any Municipal Officer or servant in any Department or office under the Corporation for more than seven working days:Provided further that; immediate and urgent files shall be disposed of by any Municipal Officer or servant as per the urgency of the matter; as expeditiously as possible, and preferably the immediate file in one day or the next day morning and the urgent file in four days:Provided also that, in respect of the files not required to be referred to any other Department within the Corporation and not required to be submitted to any Statutory Committee, the concerned Department of the Corporation shall take the decision and necessary action in the matter within forty-five days and in respect of the files required to be referred to any other Department but not to any Statutory Committee, decision and necessary action shall be taken within three months.
