Section 3(3A) in The Delhi Development Authority Act, 1957
(3A)[ The appointment of the vice-chairman may be either whole-time or part - time as the Central Government may think fit but the appointment of the finance and accounts member and the engineer member shall be whole-time.] [Inserted by Act 56 of 1963, section 3 (w.e.f. 30-12-1963)]
