Section 89(2) in The Delhi Municipal Corporation Act, 1957
(2)The appointment of the Municipal Chief Auditor shall be made with the previous approval of the [***] [The word Central omitted by Act 1993, section 66, for "appropriate authority" (w.e.f. 1-10-1993)] Government and every other appointment referred to in sub-section (1) except that of the Municipal Chief Accountant and the Municipal Secretary shall be subject to confirmation by that Government:Provided that the Municipal Chief Auditor shall not be eligible for any other office under the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] after he has ceased to hold his office.
