Section 40(4) in The City of Bombay Municipal (Amendment) Act, 1933
(4)If the said person be appointed Deputy Municipal Commissioner (Improvements) under sub-section (7) of Section 56-A, he shall, in all matters of leave and, provident fund, be deemed to have been subject from the date of his appointment as Chief Officer to the rules to which he would have been subject had he been appointed on the said date a Deputy Commissioner under this Act and to be entitled to the benefits thereof.
