Section 80B(3) in The Mumbai Municipal Corporation Act, 1888
(3)The State Government shall after consultation with the Corporation and Commissioner make rules for prescribing-(a)the procedure to be followed by the Commissioner in advertising the posts, calling for applications, scrutinising the same and selecting the candidates for interview;(b)[ the procedure to be followed by the Commission for selecting candidates and by the Corporation or the Brihan Mumbai Electric Supply and Transport Committee, as the case may be, for consultation with the Commission] [Clause (b) was substituted by Maharashtra 27 of 1999, Section 36(b), (w.e.f. 23-4-1999).];(c)the procedure for enabling the Municipal [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e,f, 4.9.1996)] Officer or Officers to attend the interview to advise the Commission;(d)the procedure to be followed in case there is a difference of opinion between the Commission and the appointing authority;(e)the fees and other costs to be paid to the Commissioner by the Corporation [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996)] as the case may be for consultation and other incidental matters;(f)any other matter which is necessary or incidental for the purpose of consultation with the Commission.
