Section 78C(1) in The Mumbai Municipal Corporation Act, 1888
(1)The corporation shall from time to time appoint a fit person to be the Municipal Chief Accountant [(finance)] [The brackets and word '(finance)' was inserted by Maharashtra 11 of 2002, Section 7, (w.e.f. 1.4.1999)]. He shall(a)[ be the Principal Municipal Finance Officer to advise the Commissioner on financial matters and perform such duties with regard to the municipal finance as shall be required of him by the Corporation, [Standing Committee] [Clause (a) was substituted for the original by Maharashtra 70 of 1975, Section 5(a)] or the Commissioner;](b)devote his whole time and attention to the duties of his office;(c)receive such monthly salary [as the Corporation shall, from time to time, with the approval of the State Government, determine; but the salary of such officer shall not be altered to his disadvantage during his period of office;] [This was substituted for the portion beginning with the words 'not exceeding' and ending with the words 'time to time' determine; by Maharashtra 5 of 1970, Section 9, with effect from 1st April 1966](d)be removable at any time from office for misconduct, or for neglect of or incapacity for the duties of his office, by the corporation.
