Section 92A in The Delhi Municipal Corporation Act, 1957
92A. [ Recruitment to category B and category C posts. [Inserted by Act 67 of 1993, section 69 (w.e.f. 1-10-1993)]
- The direct recruitment to category B and category C posts may be made by the Government through such agencies as may be prescribed by it.] [Inserted by Delhi Act 12 of 2011, section 12 (w.e.f. 13-1-2012)]
