Section 85(2) in The Mumbai Municipal Corporation Act, 1888
(2)Provided that -(a)when the [city engineer] [The words 'city engineer' were substituted for the words 'executive engineer' by Bombay 19 of 1930, Section 6.] or the executive health officer [or the hydraulic engineer] [These words were inserted by Bombay 2 of 1911, Section 4(a).] is granted leave of absence for a period exceeding one month, the appointment of a person to act for him shall be made by the corporation;(b)any appointment of a person to act as [city engineer] [The words 'city engineer' were substituted for the words 'executive engineer' by Bombay 19 of 1930, Section 6.] or as executive health officer [or as hydraulic engineer] [These words were inserted by Bombay 2 of 1911, Section 4(b).] may be disallowed by the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government], and from the time of being so disallowed shall be null and void;(c)no person shall be appointed to act for the executive health officer for a period exceeding three months, unless such person is a legally qualified medical practitioner, but a person appointed to act for the said officer for a period not exceeding three months need not be legally qualified medical practitioner.
