Section 74(3) in The Mumbai Municipal Corporation Act, 1888
(3)Provided that,-(e)no person shall be appointed to be executive health officer who is not a legally qualified medical practitioner;(ee)[ the executive health officer may accept for such period as may be sanctioned by the Corporation any appointment, whether honorary or otherwise, [This clause was inserted by Bombay 6 of 1916, s, 3(3).]which has for its object the promotion of public health, whether by means of education or otherwise, and which in the opinion of the corporation would not interfere with his duties as executive health officer];(f)the corporation may, in their discretion, appoint a person probationally, for a limited period only, to [any] [The word 'any' was substituted for the word 'either' by Bombay 2 of 1911, Section 2(c).] of the said offices, previous to appointing him for the full term of five years;(g)every appointment made under this section shall be subject to confirmation 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].
