Section 511(2) in The Delhi Municipal Corporation Act, 1957
(2)The commissioner may employ any officer or other employee transferred to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] under sub-section (1) in the discharge of such functions under this Act as the Commissioner may think proper and every such officer or other employee shall discharge those functions accordingly.
