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[Cites 0, Cited by 3] [Section 83(2)] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)No officer [appointed to a post] [These words were substituted for the words 'whose monthly emoluments exceed rupees four hundred' by Maharashtra 5 of 1986, Section 2.], [to which the provisions of] [These words, figures and letter were substituted for the words 'the minimum monthly salary exclusive of allowances of which is rupees one thousand two hundred or more' by Maharashtra 33 of 1989, Section 8.] [sub-section (1) of section 80A] [These words, brackets, figures and letter were substituted for the word, figures and letter, 'Section 80A' by Maharashtra 12 of 1990, Section 4.] apply shall be dismissed by the Commissioner, without the [previous] [This word previous was inserted by Bombay, 19 of 1930, Section 9.] approval of [the Standing Committee or in case of an officer appointed for the purposes of clause (q) of section 61, of the Education Committee.] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 38(a) and (b), (w.e.f. 23-4-1999).]