Section 60D in The Mumbai Municipal Corporation Act, 1888
60D. [ Appointment of Chief Accounts Officer. [This section was inserted by Maharashtra 42 of 1976, Section 4.]
(1)[The Brihan Mumbai Electric Supply and Transport Committee] shall appoint a fit person to be the Chief Accounts Officer of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996 (w.e.f. 4.9.1996). ]. He shall-(a)keep the accounts of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996 (w.e.f. 4.9.1996). ] and perform such duties with regard to the Undertaking's accounts as shall be required of him by the [The Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'The Mayor-in-Council' by Maharashtra 27 of 1999, Section 16(a), (w.e.f. 23-4-1999).] or by the General Manager;(b)devote his whole time and attention to the duties of his office;(c)receive such monthly salary as the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'the Member-in-charge' by Maharashtra 27 of 1999, Section 16(c), (w.e.f. 23-4-1999).] shall, from time to time, with the approval of the Corporation, determine; but the salary of such officer shall not be altered to his disadvantage during his period of office;(d)be removable at any time from office for misconduct, or for neglect of or in capacity for the duties of his office, by the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 16(d). (w.e.f. 23-4-1999).].(2)[* * *] [Sub-section (2) was deleted by Maharashtra 32 of 2011, Section 7, (w.e.f. 21-5-2011).]]
