Section 60A in The Mumbai Municipal Corporation Act, 1888
60A. [ Appointment of General Manager. [Sections 60A to 60C were inserted by Bombay 48 of 1948, Section 7.]
(1)The Corporation shall, subject to the approval of the [State] Government, appoint a fit person to be the General Manager of the Brihan Mumbai Electric Supply and Transport Undertaking who shall-(a)devote his whole time and attention to the duties, of his office:Provided that the General Manager may be permitted by the corporation to accept any appointment, whether honorary or otherwise, which in the opinion of the corporation would not interfere with his duties as General Manager;(b)receive such monthly salary as the corporation shall from time to time, with the approval of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government determine [but the salary of the General Manager shall not be altered to his disadvantage during his period of office] [These words were inserted by Maharashtra 5 of 1970, Section 4.];(c)be removable at any time from office for misconduct or for neglect of, or incapacity for; the duties of his office on the votes of not less than one-half of the total number of councillors.(2)The General Manager shall be appointed for a period not exceeding five years in the first instance and his appointment may be renewed from time to time with the approval of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for a period not exceeding five years at a time.(3)[* * *] [Sub-section (3) was deleted by Maharashtra 32 of 2011, Section 6, (w.e.f, 21-5-2011).].
