Section 93 in The Delhi Municipal Corporation Act, 1957
93. Officers and other employees not to undertake any extraneous work.
- No municipal officer or other municipal employee shall undertake any work unconnected with his duties under this Act except with the permission of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]
