Section 54 in The Delhi Municipal Corporation Act, 1957
54. Appointment, etc., of the Commissioner.
(1)The Central Government shall, by notification in the Official Gazette, appoint a suitable person as the Commissioner of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)](2)The Commissioner so appointed shall hold office for a term of five years in the first instance:Provided that his appointment may be renewed from time to time for a term not exceeding one year at a time:Provided further that where the Commissioner holds a lien on any service under the Government, the Central Government may at any time after reasonable notice to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] replace his services at the disposal of that Government.(3)The Central Government—(a)shall remove the Commissioner from office if at a special meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] called for the purpose a resolution for such removal has been passed by a majority of not less than three fifths of the total number of members;(b)may remove the Commissioner from office at any time if it appears to that Government that he is incapable of performing the duties of his office or has been guilty of neglect or misconduct in the discharge of such duties which renders his removal expedient.(4)The Commissioner shall not undertake any work unconnected with his office without the sanction of the Central Government and of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
