Section 80 in The Mumbai Municipal Corporation Act, 1888
80. Restriction of employment of permanent officers and servants.
No permanent officer or servant shall be entertained in any department of the municipal administration unless he has been appointed under sections [* *] [The figures 39 were deleted by Bombay 48 of 1950, Section 46(1)] [60A] [The figures and letter '60A' were inserted by Bombay 48 of 1948, Section 16], [73A] [The figures and letter '73A' were inserted by Bombay 4 of 1947, Section 5], 74, [76A, and 76B] [These figures, word and letters were inserted by Bombay 3 of 1907, Section 13(1)], 77, [78, 78-A] [These figures, word and letters were substituted for 'or 78' by Bombay 2 of 1938, Section 4.] [78B or 78C] [The word, figures and letters were substituted for the word, figures and letters 'or 78B' by Bombay 48 of 1950, Section 46(2)] or his office and emoluments are included in the schedule at the time in force prepared and sanctioned under the last preceding section:[* * * * *] [This proviso was deleted by Maharashtra 10 of 1998, Section 43.]
