Section 73A in The Mumbai Municipal Corporation Act, 1888
73A. [ Appointment of Special Engineer. [Section 73A was inserted by Bombay 4 of 1947, Section 3.]
(1)The Corporation may as soon as conveniently may be after the coming into operation of the City of Bombay Municipal (Amendment) Act, 1947, appoint a Special Engineer to execute powers and perform duties in connection with all schemes for post-war reconstruction and general development of the city including schemes for water supply and slum clearance. A person appointed as Special Engineer shall hold the post for [such period not exceeding seven years as the Corporation may determine]. The Special Engineer shall also exercise and perform such powers, duties and functions under this Act as the Commissioner may from time to time direct.(2)The Special Engineer shall receive such monthly salary and allowances as the corporation shall from time to time determine.(3)The Special Engineer shall devote his whole time and attention to the duties of his office.(4)The provisions of section 805 shall not apply to the appointment of the Special Engineer.(5)The appointment of the Special Engineer shall be subject to confirmation by the [State] [This word was substituted for the word Provincial' by the Adaptation of Laws Order, 1950.] Government.(6)During the continuance of the appointment of the Special Engineer,-(i)the operation of provisions of sections 74 and 75 in so far as they relate to the appointment of the City Engineer shall remain suspended; and(ii)any reference in this Act (other than this section and sections 74 and 75) to the City Engineer shall be deemed to be a reference to the Special Engineer"].
