Section 79(1A) in The Mumbai Municipal Corporation Act, 1888
(1A)[ The Commissioner shall from time to time, prepare and bring before the [Education Committee] [Sub-section (1A) was inserted by Bombay 48 of 1950, Section 45(2).] a schedule setting forth the designations and grade of the officers and servants to be appointed for the purposes of clause (1) of section 61, who should in his opinion be maintained, and the amount and nature of the salaries, fees and allowances which, he proposes, should be paid to each.]
