Section 90(1) in The Delhi Municipal Corporation Act, 1957
(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.
