Section 76A in The Mumbai Municipal Corporation Act, 1888
76A. Appointment of Education Officer.
- The corporation shall from time to time appoint a fit person to be the Municipal Education Officer, who shall,-(a)be subordinate to the Commissioner and subject to his orders shall exercise such of the Commissioner's powers and perform such of the Commissioner's duties in regard to primary [and Secondary] [These words were inserted by Maharashtra 21 of 1989, Section 14.] education, as the Commissioner may from time to time assign to him;(b)receive such monthly salary [as the Corporation shall, from time to time, with the approval of the State Government, determine; but the salary of such officer shall not be altered to his disadvantage during his period of office; [This was substituted for the portion beginning with the words 'not exceeding' and ending with the words 'time to time determine' by Maharashtra 5 of 1970, Section 6, with effect from 1st April 1966.](c)be removable at any time from office by the Corporation for misconduct or for neglect of or incapacity for duties of the office.][Appointment of medical officers in connection with measures of public medical relief.] [This heading and section 76B were inserted by Bombay 3 of 1907, Section 13(1).]
