Section 54(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Municipal Commissioner for [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] shall be from time to time appointed 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]. [He may hold office for such period not exceeding three years] [This portion was substituted for the words 'for a renewable period of three years' by Maharashtra 22 of 1968, Section 2(a).] as the State Government may fix and his appointment may be renewed by the State Government for a further period not exceeding three years:Provided that, when the Commissioner holds a lien on the service of the State Government, he may be recalled to such service at any time by the State Government [* * *] [The words 'after consultation with the corporation' shall be deemed to have been deleted with effect from 1st November, 1991 by Maharashtra 8 of 1992, Section 3.]
