Section 50(2) in The City of Nagpur Corporation Act, 1948
(2)the power of appointing municipal officers and servants, whether temporary or permanent, whose minimum salary is not less than [four hundred and fifty rupees] [This word was substituted for the words 'one hundred and fifty rupees', by Maharashtra 3 of 1975, Section 5.] but is less than [six hundred rupees] [These words were substituted for the words 'three hundred rupees', by Maharashtra 3 of 1975, Section 5.] shall vest in the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council', by Maharashtra 26 of 1999, Section 27.];
