Section 85 in The Mumbai Municipal Corporation Act, 1888
85. Acting appointments.
(1)The appointment of a person to act in the place of an officer absent on leave may be made, when necessary, and subject to the regulations aforesaid, by the same authority who grants the leave of absence:(2)Provided that -(a)when the [city engineer] [The words 'city engineer' were substituted for the words 'executive engineer' by Bombay 19 of 1930, Section 6.] or the executive health officer [or the hydraulic engineer] [These words were inserted by Bombay 2 of 1911, Section 4(a).] is granted leave of absence for a period exceeding one month, the appointment of a person to act for him shall be made by the corporation;(b)any appointment of a person to act as [city engineer] [The words 'city engineer' were substituted for the words 'executive engineer' by Bombay 19 of 1930, Section 6.] or as executive health officer [or as hydraulic engineer] [These words were inserted by Bombay 2 of 1911, Section 4(b).] may be disallowed 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], and from the time of being so disallowed shall be null and void;(c)no person shall be appointed to act for the executive health officer for a period exceeding three months, unless such person is a legally qualified medical practitioner, but a person appointed to act for the said officer for a period not exceeding three months need not be legally qualified medical practitioner.(3)A person appointed under this section to act for any officer or servant shall, while so acting, perform the same duties and exercise the same powers and be subject to the same liabilities, restrictions and conditions which the permanent incumbent of the office or place is bound to perform or may exercise or to which said incumbent is liable.
