Section 49I(i) in The Mumbai Municipal Corporation Act, 1888
(i)the Commissioner or the Deputy Municipal Commissioner (Improvements), or, in the absence of the latter, the Director or a Deputy Commissioner when authorised by the Commissioner in this behalf shall have the same right of being present at a meeting of the Improvements Committee and of taking part in the discussions thereat as a member of the said Committee, but he shall not be at liberty to vote upon, or make, any proposition at such meeting;
