Section 90(6) in The Delhi Municipal Corporation Act, 1957
(6)[ [The Standing Committee] [Substituted by Act 55 of 1974, section 8, for sub-section (6) (w.e.f. 10-1-1975)] may, on the recommendation of the [Commissioner] [Substituted by Act 67 of 1993, section 67, for "appropriate authority" (w.e.f. 1-10-1993)], create for a period not exceeding six months any category A or category B post:Provided that no such post shall be continued beyond the said period without the previous approval of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)][***] [Sub-section (7) omitted an Act 67 of 1993, section 67 (w.e.f. 1-10-1993)]
