Section 40 in The Bombay Provincial Municipal Corporations Act, 1949
40. Appointment of Transport Manager. - (1) In the event of the Corporation acquiring or establishing a Transport Undertaking the Corporation shall, subject to the approval of the [State] Government, appoint a fit person to be the Transport Manager of the Transport Undertaking.
(2)The Transport Manager shall receive such monthly salary and allowances as the Corporation shall from time to time, with the approval of the [State] Government determine:Provided that the salary of the Transport Manager shall not be altered to his disadvantage during his period of office.
