Section 45(7) in The Bombay Provincial Municipal Corporations Act, 1949
(7)Pending the settlement of an appointment under sub-section (1) or sub-section (5), the Corporation may appoint a person to fill the vacancy temporarily and may direct that the person so appointed shall receive such monthly salary and allowances not exceeding the maximum fixed under sub-section (3) for the time being as it thinks fit:Provided that no such appointment shall extend beyond or be made after a lapse of six months from the date on which the vacancy occurs.
