Section 48 in The Maharashtra Municipal Corporations Act, 1949
48. Powers and duties of Municipal Secretary. - The Municipal Secretary shall be the Secretary of the Corporation and also of the Standing Committee and shall -
(a)perform such duties as he is directed by or under this Act to perform and such other duties in and with regard to the Corporation and the Standing Committee as shall be required of him by those bodies respectively;(b)have the custody of all papers and documents connected with the proceedings of,-(i)the Corporation and any Committee appointed by the Corporation under section 30 or 31,(ii)the Standing Committee and any sub-committee thereof;(c)prescribe, subject to such directions as the Standing Committee may from time to time give, the duties of the officers and servants immediately subordinate to him; and(d)subject to the orders of the Standing Committee, exercise supervision and control over the acts and proceedings of the said officers and servants and, subject to the regulations, dispose of all questions relating to the service, remuneration and privileges of the said officers and servants.
