Section 78A(1) in The Mumbai Municipal Corporation Act, 1888
(1)[On and from the 10th March 2011 being the date of commencement of section 2 of the Maharashtra Municipal Corporations (Amendment) Act, 2011, the State Government, shall appoint, on deputation a suitable, officer, not below the rank of the Joint Director from the Maharashtra Finance and Accounts Services to be the Municipal Chief Auditor, on such terms and conditions as may be prescribed] [This portion was substituted for the words 'The corporation shall from time to time appoint a fit person to be municipal chief auditor,' by Maharashtra 12 of 2011 Section 2(a), (w.e.f. 10-3-2011)], who shall -(a)[ perform such duties as he is directed by this Act to perform and such other duties with regard to the audit of the accounts of the municipal funds [the Water and Sewage Fund and the Consolidated Water Supply and Sewage Disposal Loan Fund] [This clause was substituted for the original by Bombay 48 of 1948, Section 15] as shall be required of him by the corporation or by the [Standing Committee] [These words were substituted for the words 'Muncipal Accounts Committee' by Maharashtra 27 of 1999, Section 29(a), (w.e.f. 23-4-1999)] and with regard to the audit of the accounts of the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted for Maharashtra 25 of 1996, (w.e.f. 4.9.1996)] as shall be required of him by the corporation or by the [Brihan Mumbai Electric Supply and Transport Committee;] [These words were substituted for the words 'Municipal Accounts Committee' by Maharashtra 27 of 1999, Section 29(b), (w.e.f. 23-4-1999)](b)devote his whole time and attention to the duties of his office;](c)receive such monthly salary [as the Corporation shall, from time to time with the approval of the State Government, determine; but the salary of such officer shall not be altered to his disadvantage during his period of office;] [This portion was substituted for the portion beginning with the words 'not exceeding' and ending with the words 'time to time determine;' by Maharashtra 5 of 1970, Section 8, with effect from 1st April 1966.](d)be removable at any time from office for misconduct or for neglect of, or incapacity for the duties of his office on the votes of not less than two-thirds of the members present at a meeting of the corporation:[Provided that, nothing in this section shall affect the appointment and terms and conditions of service of the Municipal Chief Auditor holding office as such on the 10th March 2011 being the date of commencement of section 2 of the Maharashtra Municipal Corporations (Amendment) Act, 2011.] [This proviso was added by Maharashtra 12 of 2011, Section 2(b), (w.e.f. 10-3-2011)]
