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NCT Delhi - Section

Section 91 in The Delhi Municipal Corporation Act, 1957

91. Restriction on employment of permanent officers and other employees.

- No permanent officer or other employee shall be entertained in any department of the municipal administration unless he has been appointed under sub-section (1) of section 89 or his office and emoluments are included in one of the schedules for the time being in force prepared and sanctioned under section 40.