Section 64(3)(d) in The Mumbai Municipal Corporation Act, 1888

[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(3)(d) in The Mumbai Municipal Corporation Act, 1888

(d)give such directives to the General Manager, in the performance of his duties and exercise of his powers, as the Commissioner may, from time to time, consider necessary. Where any such directives are given, the General Manager shall be bound to carry them out within the period specified on such directives or within such extended period as the Commissioner may, suo mote at the request of the General Manager, permit so, however, that, the extended period shall not exceed three months in the aggregate. Where the General Manager fails to carry out the directives even within the extended period, the Commissioner shall be entitled to act under clause (c) above, as if there has been a failure by the General Manager to perform his duties or exercise his powers:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 64(3)(d) in The Mumbai Municipal Corporation Act, 1888