Section 60B in The Mumbai Municipal Corporation Act, 1888
60B. Leave of absence to General Manager.
(1)Leave of absence may be granted from time to time to the General Manager [by the Brihan Mumbai Electric Supply and Transport Committee with the assent of the Corporation] [These words were substituted by Maharashtra 27 of 1999, Section 15(a), (w.e.f. 23-4-1999).].(2)The allowance to be paid to the General Manager whilst so absent or leave shall be of such amount, not exceeding the amount of his salary, as shall be fixed by the corporation.(3)During the absence of the General Manager on leave the [Committee with the assent of the Corporation] [These words were substituted for the word 'Mayor' by Maharashtra 27 of 1999, Section 15(b), (w.e.f. 23-4-1999).] may appoint a person to act as General Manager. Every person so appointed shall exercise the powers and perform the duties conferred and imposed on the General Manager and shall be subject to the same liabilities, restrictions and conditions to which the General Manager is liable and shall receive such monthly salary, not exceeding the salary of the General Manager, as the corporation shall determine.
