Section 84(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ Leave of absence may be granted, subject as aforesaid, by the Education Committee for a period exceeding one month to any municipal officer employed for the purposes of clause (q) of section of power of appointing whom is not vested in the Commissioner.] [Sub-section (3) was inserted by Maharashtra 27 of 1999, Section 39(b), (w.e.f. 23-4-1999).]
