Section 58 in The Mumbai Municipal Corporation Act, 1888
58. Remuneration of [the Director and a Deputy Commissioner.] [These words were substituted for the words 'A Deputy Municipal Commissioner' by Maharashtra 53 of 1981, Section 11(c).]
- [The Director and a Deputy Commissioner] [These words were substituted for the word 'A Deputy Municipal Commissioner' by Maharashtra 53 of 1981, Section 11(a).] shall receive such monthly salary [as the Corporation shall, from time to time, with the approval of the State Government, determine:Provided that, the Salary of [the Director or a Deputy Commissioner] [This portion was substituted for the portion beginning with the words 'not exceeding' and ending with the words time to time, determine' by Maharashtra 5 of 1970, Section 2, with effect from 1st April 1966.] shall not be altered to his disadvantage during his period of office.]
