Section 75(1) in The Mumbai Municipal Corporation Act, 1888
(1)On the occurrence of a vacancy in the office of [city engineer] [The words 'city engineer' were substituted for the words 'executive engineer' by Bombay 19 of 1930, Section 6.] or of executive health officer [or of hydraulic engineer] [These words were inserted by Bombay 2 of 1911, Section 3.] an appointment shall be made thereto by the corporation within four months from the date on which the vacancy occurred, or in the event of any appointment so made by them not being confirmed by [the [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government] within thirty days from the date of the receipt by the corporation of the order of [the [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government].
