Section 80B(6) in The Mumbai Municipal Corporation Act, 1888
(6)[(a)] [Sub-section (6) was renumbered as clause (a) and clause (b) was inserted by Maharashtra 11 of 1964, Section 5(d).] Any rules made prescribing qualifications for appointment to any such post which were in force immediately before the Bombay Municipal Corporation and City of Bombay Primary Education (Amendment) Act, 1950, comes into force, shall continue in force and be deemed to have been made under this section unless and until they are superseded or amended by rules made under this section.(b)[ Any rules made prescribing qualifications for appointment to posts referred to in clause (b) of sub-section (1) which were in force immediately before the Bombay Municipal Corporation (Amendment) Act, 1964, comes into force, shall continue in force and be deemed to have been made under this section, unless and until they are superseded or amended by rules made under this section.] [Sub-section (6) was renumbered as clause (a) and clause (b) was inserted by Maharashtra 11 of 1964, Section 5(d).]
