Section 45(3) in The Bombay Provincial Municipal Corporations Act, 1949
(3)An officer appointed under this section shall have such qualifications as may be prescribed under the rules and shall receive such monthly salary and allowances as the Corporation may with the approval of the [State] Government from time to time fix:Provided that the salary of no officer shall be altered to his disadvantage during his period of office.[(4) Every appointment made under this section, excepting an appointment of a Municipal Secretary, made by the Corporation, or an appointment of a Deputy Municipal Commissioner, an Assistant Municipal Commissioner or such other officers made by the State Government, shall be subject to confirmation by the State Government; and any officer whose appointment the State Government refuses to confirm shall be removed from the office forthwith.]
