Section 90A in The Delhi Municipal Corporation Act, 1957
90A.
(1)On the date of establishment of the Corporation under sub-section (1) of section 3, the officers and employees of the erstwhile North Delhi MunicipalCorporation, South Delhi Municipal Corporation and East Delhi Municipal Corporation shall, with immediate effect, become the officers and employees of the Corporation.(2)For the purposes of sub-section (1), the Government may make such rules as may be required. [substituted by act 10 of 2022]
