Section 98 in The Delhi Municipal Corporation Act, 1957
98. Power of Corporation to make regulations.
(1)The [A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] may make regulations to provide for any one or more of the following matters, namely:(a)the tenure of office, salaries and allowances, provident funds, pensions, gratuities, leave of absence and other conditions of service of officers and other employees appointed under this Chapter;(b)the powers, duties and functions of the Municipal Secretary;(c)the qualifications of candidates for appointment to posts specified in sub-section (1) of section 89 and to posts dealt with in the first schedule of posts referred to in sub-section (2) of section 90 and the manner of selection for appointments to posts dealt with in the second schedule of posts referred to in that sub-section;(d)the procedure to be followed in imposing any penalty under sub-section (1) of section 95, suspension pending departmental inquiries before the imposition of such penalty and the authority by whom such suspension may be ordered; the officer or authority to whom an appeal shall lie under sub-section (4) of that section;(e)any other matter which is incidental to, or necessary for, the purpose of regulating the appointment and conditions of service of persons appointed to services and posts under the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] and any other matter for which in the opinion of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] provisions should be made by regulations.(2)[ No regulation under clause (c) of sub-section (1) for category 'A' and category 'B' posts shall be made except after consultation with the Commission and for category 'C' posts except with the prior approval of the Government.] [Substituted by Delhi Act 7 of 2004, section 2, for sub-section (2) (w.e.f. 17-12-2004)]
