Section 56B(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Deputy Municipal Commissioner (Improvements) shall be subordinate to the Commissioner and, subject to his orders, shall exercise such of the powers and perform such of the duties of the Commissioner in connection with the improvement of the City and such other duties of a Deputy Municipal Commissioner as the Commissioner may from time to time direct:Provided that the Commissioner shall inform the corporation of the powers and duties which he from time to time deputes to the Deputy Municipal Commissioner (Improvements).
