Section 85A in The Mumbai Municipal Corporation Act, 1888
85A. [ Temporary appointment. [This section was inserted by Bombay 18 of 1939, Section 3.]
- Notwithstanding anything contained in the foregoing provisions, when a vacancy occurs in any of the posts referred to in sub-section (1) of section 80B the corporation [or [the Brihan Mumbai Electric Supply and Transport Committee], as the case may be] may, pending the appointment of a person in accordance with the provisions [* * *] [The words, brackets and figure 'of sub-section (2)' were deleted by Bombay 48 of 1950, Section 51.] of the said section, appoint any person to fill such vacancy on a monthly salary not exceeding the maximum salary of the post:Provided that no appointment under this section shall extend beyond, or be made after a lapse of, six months from the date on which the vacancy occurs.]Disqualifications of Municipal Officers and Servants
