Section 60B(3) in The Mumbai Municipal Corporation Act, 1888
(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.
