Section 56A in The Mumbai Municipal Corporation Act, 1888
56A. [ Appointment of Deputy Municipal Commissioner (Improvements). [This section were inserted by Bombay 13 of 1933. Section 7.]
(1)Subject to the previous approval of [the [State] Government] the corporation shall, as soon as conveniently may be after the commencement of the City of Bombay Municipal (Amendment) Act, 1933, appoint a Deputy Municipal Commissioner to be styled the Deputy Municipal Commissioner (Improvements). Such appointment shall be in addition to any appointment of a Deputy Municipal Commissioner made under sub-section (1) of Section 55.(2)Every person so appointed shall be subject to all the liabilities, restrictions, and conditions to which the Commissioner is subject under this Act.(3)A person appointed Deputy Municipal Commissioner (Improvements) shall be appointed in the first instance for a period of five years, which may be renewed thereafter from time to time for a like or lesser period:[Provided that if such person is a municipal officer and due to retire under regulations made and applicable to him under Section 81 on a date earlier than the expiry of the period of five years from the date of appointment or reappointment, he may be appointed or reappointed for a period of five years or a lesser period.] [This proviso was added by Bombay 76 of 1948, Section 3.](4)The person appointed to be the Chief Officer, under section 26 of the City of Bombay Improvement Trust Transfer Act, 1925, and holding that office at the commencement of the City of Bombay Municipal (Amendment) Act, 1933, shall be the Deputy Municipal Commissioner (Improvements) under this Act until the corporation shall have appointed a Deputy Municipal Commissioner (Improvements) under the provisions of sub-section (1) and until such Deputy Municipal Commissioner shall have entered on the discharge of the duties of his office.]
