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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(4)(i) in The New Delhi Municipal Council Act, 1994

(i)" category A' post" means any post, which having regard to its scale of pay or emoluments, would, if such post had been in the Central Government, be classified as a Group A' post under the Central Government in accordance with the orders issued by that Government from time to time;