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NCT Delhi - Section

Section 53 in The Delhi Water Board Act, 1998

53. Consultation with Union Public Service Commission.

-No appointment to any post above the rank of Assistant Engineer shall be made except in consultation with the Union Public Service Commission (hereinafter referred to as "the Commission"):Provided that no such consultation with the Commission shall be necessary in regard to the selection for appointment of any person
(a)in a temporary capacity for a period not exceeding one year;
(b)to a post when at the time of such appointment a person to be appointed thereto possess the qualifications prescribed for such post and is in the service of the Central Government or of the Government in the same or a higher scale of pay.