Section 90 in The Delhi Municipal Corporation Act, 1957
90. Schedule of permanent posts and creation of temporary posts.
(1)The [Commissioner] [Substituted by Act 67 of 1993, section 67, for "appropriate authority" (w.e.f. 1-10-1993)] shall from time to time prepare and lay before [the Standing Committee] [Substituted by Act 67 of 1993, section 67, for the "Committee concerned" (w.e.f. 1-10-1993)] two schedules of posts other than those specified in sub-section (1) of section 89 setting forth the designations and grades of municipal officers and other municipal employees who should be maintained permanently in the service of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] indicating therein the salaries, fees and allowances which are proposed to be paid to such officers and other employees.(2)[ Of the two schedules referred to in sub-section (1), the first schedule shall deal with category A posts and the second schedule with category B and category C posts.] [Substituted by Act 55 of 1974, section 8, sub-section (2) (w.e.f. 10-1-1975)](3)[The Standing Committee] [Substituted by Act 67 of 1993, section 67, for the "Committee concerned" (w.e.f. 1-10-1993)] shall lay the first schedule with its comments thereon before the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] for its consideration and approval and shall sanction the second either without modifications or with such modifications as it thinks fit and thereafter may amend it either on its own motion after ascertaining the views of the [Commissioner or at his instance.] [Substituted by Act 67 of 1993, section 67, for appropriate authority or at the instance of such authority (w.e.f. 1-10-1993)](4)The [A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall after considering the comments of [the Standing Committee] [Substituted by Act 67 of 1993, section 67, for appropriate authority or at he instance of such authority (w.e.f. 1-10-1993)], sanction the first schedule either without modifications or with such modifications as it thinks fit and thereafter may amend it either on its own motion after ascertaining the views of the [Commissioner] [Substituted by Act 67 of 1993, section 67, for "appropriate authority" (w.e.f. 1-10-1993)] and the committee concerned or at the instance of [the Commissioner] [Substituted by Act 67 of 1993, section 67, for "such authority" (w.e.f. 1-10-1993)] or committee.(5)[ The [Commissioner] [Substituted by Act 55 of 1974, section 8, for sub-section (5)(w.e.f. 10-1-1975)] may create for a period not exceeding six months any category C post:Provided that no such post shall be continued beyond the said period without the previous approval of [the Standing Committee].] [Substituted by Act 67 of 1993, section 67, for the "Committee concerned" (w.e.f. 1-10-1993).](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)](8)[ In this section and in section 92] [Inserted by Act 55 of 1974, section 8 (w.e.f. 10-1-1975)](i)[ "category A post" means any post, which, having regard to its scale of pay or emoluments, would, if such post had been in the Central Government, be classified as a Group A post under the Central Government in accordance with the orders issued by that Government from time to time; [Substituted by Act 8 of 1987, section 2, for "clauses (i) and (ii)" (w.r.e.f. 5-2-1987)](ii)"category B post" means any post which, having regard to its scale of pay or emoluments, would, if such post had been in the Central Government, be classified as a Group B post under the Central Government in accordance with the orders issued by that Government from time to time;](iii)"category C post" means any post, other than a category A or category B post.]
