Section 50(4) in The City of Nagpur Corporation Act, 1948
(4)any appointment made within his power by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall be reported for its information to the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 27(ii).].
