Section 53(3) in The Bombay Provincial Municipal Corporations Act, 1949
(3)Save as otherwise provided in this Act, the power of appointing Municipal officers and servants whether permanent or temporary vests in the Commissioner:Provided that, such power in respect of permanent appointments shall be subject to the statement for the time being in force prepared and sanctioned under section 51:Provided further that, no temporary appointment shall be made by the Commissioner for any period exceeding six months and no such appointment carrying [a monthly salary exceeding such amount as may be fixed in this behalf,, by a general or special order, from time to time by the State Government in the case of each Corporation] shall be renewed by the Commissioner on the expiry of the said period of six months without the previous sanction of the Standing Committee.
