Section 78E in The Mumbai Municipal Corporation Act, 1888
78E. [ Appointment of [Municipal Chief Accountant (Treasury)] [Section 78E was inserted by Maharashtra 70 of 1975, Section 6.]
. - The Corporation shall, from time to time, appoint a fit person to be the [Municipal Chief Accountant (Treasury)] [Sub-section (2) was deleted by Maharashtra 70 of 1975, Section 5(b)]. He shall -(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;(b)devote his whole time and attention to the duties of his office;(c)receive such monthly salary as the Corporation shall, from time to time, with the approval of the State Government, determine; but the salary of such officer shall not be altered to his disadvantage during his period of office;(d)be removable at any time from office for misconduct or for neglect or incapacity for the duties of his office, by the Corporation.]
