Section 80B(2A) in The Mumbai Municipal Corporation Act, 1888
(2A)[ The provisions of sub-section (1) shall not apply also to appointment of any officer,-(a)[* * *](b)who is a member of the Indian Administrative Service, [the Indian Police Service or the Indian Audit and Account Service,] [These words were substituted for the words or Indian Police Service by Maharashtra 1 of 1964, Section 3.] to any such post on foreign service conditions.]
