Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 4(1)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1)(d) in The New Delhi Municipal Council Act, 1994

(d)[four members] [Subsituted by Act 5 of 2012, section 2(a)(ii), for "two members" (w.e.f. 1-3-2012)] to be nominated by the Central Government in consultation with the Chief Minister of Delhi to represent from amongst lawyers, doctors, chartered accountants, engineers, business and financial consultants, intellectuals, traders, labourers, social workers including social scientists, artists, media persons, sports persons and any other class of persons as may be specified by the Central Government in this behalf.