Section 80A in The Mumbai Municipal Corporation Act, 1888
80A. [ Power of appointment in whom to vest. [[Section 80A was added by Bombay, 6 of 1922, Section 20.
Section 6 of Bombay 4 of 1947 runs as follows:-'6. Validation of Act of Special Engineer appointed under section 80A. - All the powers, duties and functions of the City Engineer exercised and performed by the Special Engineer appointed under section 80A of the said Act during the period from 26th September 1946 to the date on which the City of Bombay Municipal (Amendment) Act, 1947 comes into operation shall be deemed to be and always be deemed to have been validly exercised and performed; and no acts done by the said Special Engineer shall after the coming into operation of this Act be deemed to be invalid or called in question on the ground only that the said powers and duties in the purported exercise of which the said acts were done were not at the time when, the said acts were done lawfully vested In him, and the said Special Engineer, is now hereby indemnified and discharged from liability in respect of such acts.'.]](1)The power of appointing municipal officers, whether temporary or permanent, [to the posts which rank equivalent to, or higher than, the post of Executive Engineer set forth in a schedule for the time being in force prepared and sanctioned under section 79], shall vest in the Corporation.[Provided that, temporary appointment to such posts for loan works may be made for a period of not more than six months by the Commissioner with the previous sanction of the Standing Committee; or in the case of works undertaken of the purposes of clause (q) of section 61, of the Education Committee; and the Commissioner shall, forthwith report every such appointment, when made, to the Corporation. No such appointment shall be renewed on the expiry of the said period of six months without the previous sanction of the Corporation.] [This proviso was substituted by Maharashtra 27 of 1999, Section 35(a), (w.e.f. 23-4-1999)](2)Save as otherwise provided in this Act, the power of appointing municipal officers and servants [whether temporary or permanent, shall] [These words were substituted for the original by Bombay 76 of 1948, Section 8] vest in the Commissioner][Provided that such power in respect of permanent appointments shall be subject to the schedule for the time being in force prepared and sanctioned under section 79:] [These provisos were added by Bombay 76 of 1948, Section 8(11)]Provided further that no temporary appointment shall be made by the Commissioner for any period exceeding six months and no such appointment [to a post] [This portion was substituted by Maharashtra 43 of 1983, Section 10(2).] [to a post which ranks higher than the post of a Registration Assistant set forth in a schedule for the time being in force prepared and sanctioned under section 79] [These words were substituted for the words 'to a post carrying a monthly salary of more than six hundred rupees exclusive of allowances' by Maharashtra 33 of 1989, Section 6(b).] shall be renewed by the Commissioner on the expiry of the said period of six months without the previous sanction of the [Standing Committee or of the Education Committee, as the case may be] [These words were substituted for the words 'the Mayor-in-Council by Maharashtra 27 of 1999, Section 35(b), 23-4- 1999).].[Explanation. - For the purposes of this section, sub-section (1) of section 80B and section 460U, a post shall be deemed to rank equivalent to, or higher than, the post if the minimum of the pay-scale of the former is equivalent to, or i higher than, the minimum of the pay-scale of the latter.] [This Explanation was added by Maharashtra 33 of 1989, Section 6(c)]
