Section 78(1) in The Mumbai Municipal Corporation Act, 1888
(1)[The Standing Committee in consultation with the Mayor and the Commissioner] [These words were substituted by Maharashtra 27 of 1999, Section 28(a), (w.e.f. 23-4-1999)] may from time to time-(a)appoint such clerks and servants to be immediately subordinate to the municipal secretary as they think fit;(b)determine the nature and amount of the salaries, fees and allowances to be paid to the said servants and clerks respectively;(c)prescribe or delegate to the municipal secretary the power of prescribing the duties of the said clerks and servants.Control, etc. of the said clerks and servants.
