Section 60(1) in The Mumbai Municipal Corporation Act, 1888
(1)No person shall be qualified to be appointed or to be Commissioner [or Director] [These words were inserted by Maharashtra 53 of 1981, Section 13(b).] or a Deputy Commissioner who has, directly or indirectly, by himself or his partner, any share or interest in any contract with, by or on behalf of the corporation [* *] [The words 'or in any employment with, by or on behalf of the corporation other than as Commissioner or Deputy Commissioner, as the case may be' were deleted by Maharashtra 42 of 1977, Section 2(a).]
