Section 78E(a) in The Mumbai Municipal Corporation Act, 1888
(a)be the Principal Municipal Treasury Officer and keep such municipal accounts and perform such duties with regard to the municipal accounts as shall be required of him by the Corporation, [Standing Committee] [These words were substituted for the words the 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 33, (w.e.f. 23-4-1999)] or the Commissioner;
