Section 355(2) in The Mumbai Municipal Corporation Act, 1888
(2)If any applicant for a licence to act as a surveyor is a licentiate of civil engineering or a person who has passed some test of professional qualification equivalent to that for a licentiate of civil engineering, his application shall not be refused by the Commissioner, except with the approval of the [Standing Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 150, (w.e.f. 23-4-1999).] and upon the ground that the applicant is unfit, through incompetency, misconduct or other grave reason, to hold such licence.
