Section 84(2) in The Mumbai Municipal Corporation Act, 1888
(2)Leave of absence may be granted, [subject to the regulations made in that behalf] [These words were substituted for the words 'subject as aforesaid by the Standing Committee' by Maharashtra 10 of 1998, Section 48(a)(i).].(a)[ to any clerk or servant appointed under section 78 by the Municipal Secretary; or to any assistant auditor, clerk or servant appointed under section 788 by the Municipal Chief Auditor.] [Clause (a) was substituted by Maharashtra 10 of 1998, Section 48(a)(ii).](b)for a period exceeding one month, to any other municipal officer, the power of appointing whom is not vested in the Commissioner [or who is not employed for the purposes of clause (q) of section 61] [These words were substituted for the words by the 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 39(a), (w.e.f. 23-4-1999).]
