Section 460AA in The Mumbai Municipal Corporation Act, 1888
460AA. General Manager to receive payments on account of [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted for the words 'Bombay Electric Supply and Transport Fund' by Maharashtra 25 of 1996, schedule (w.e.f. 4.9.1996).] and to lodge them in bank.
- All moneys payable to the credit of the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted for the words 'Bombay Electric Supply and Transport Fund' by Maharashtra 25 of 1996, schedule (w.e.f. 4.9.1996).] shall be received by the General Manager and shall be forthwith paid into [the State Bank of India] [These words were substituted for the words 'the Imperial Bank of India' by Maharashtra 10 of 1998, Section 217(a).] or such other banks in the city as may be approved by the corporation from time to time in this behalf to the credit of an account which shall be styled the account of the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted for the words 'Bombay Electric Supply and Transport Fund' by Maharashtra 25 of 1996, schedule (w.e.f. 4.9.1996).]:Provided that the General Manager may, subject to any general or special directions issued by the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 181, (w.e.f. 23-4-1999).], retain such balances in cash as may be necessary for the operations of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted for the words 'Bombay Electric Supply and Transport Fund' by Maharashtra 25 of 1996, schedule (w.e.f. 4.9.1996).].
