Section 80A(2) in The Mumbai Municipal Corporation Act, 1888
(2)Save as otherwise provided in this Act, the power of appointing municipal officers and servants [whether temporary or permanent, shall] [These words were substituted for the original by Bombay 76 of 1948, Section 8] vest in the Commissioner][Provided that such power in respect of permanent appointments shall be subject to the schedule for the time being in force prepared and sanctioned under section 79:] [These provisos were added by Bombay 76 of 1948, Section 8(11)]Provided further that no temporary appointment shall be made by the Commissioner for any period exceeding six months and no such appointment [to a post] [This portion was substituted by Maharashtra 43 of 1983, Section 10(2).] [to a post which ranks higher than the post of a Registration Assistant set forth in a schedule for the time being in force prepared and sanctioned under section 79] [These words were substituted for the words 'to a post carrying a monthly salary of more than six hundred rupees exclusive of allowances' by Maharashtra 33 of 1989, Section 6(b).] shall be renewed by the Commissioner on the expiry of the said period of six months without the previous sanction of the [Standing Committee or of the Education Committee, as the case may be] [These words were substituted for the words 'the Mayor-in-Council by Maharashtra 27 of 1999, Section 35(b), 23-4- 1999).].[Explanation. - For the purposes of this section, sub-section (1) of section 80B and section 460U, a post shall be deemed to rank equivalent to, or higher than, the post if the minimum of the pay-scale of the former is equivalent to, or i higher than, the minimum of the pay-scale of the latter.] [This Explanation was added by Maharashtra 33 of 1989, Section 6(c)]
