Section 78(2) in The Mumbai Municipal Corporation Act, 1888
(2)The municipal secretary, subject to the orders [of the Standing Committee] [These words were substituted for the words 'of the Corporation' by Maharashtra 27 of 1999, Section 28(b)(i), (w.e.f. 23-4-1999).], shall exercise supervision and control over the acts and proceedings of the said clerks and servants, [and the Standing Committee] [These words were substituted for the words 'and the Chairperson of the Corporation' by Maharashtra 27 of 1999, Section 28(b)(ii), (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 clerks and servants and their pay, privileges and allowances.[Municipal Chief Auditor] [The heading and these sections were inserted by Bombay 2 of 1938, Section 3.]
