Section 54(2) in The Delhi Municipal Corporation Act, 1957
(2)The Commissioner so appointed shall hold office for a term of five years in the first instance:Provided that his appointment may be renewed from time to time for a term not exceeding one year at a time:Provided further that where the Commissioner holds a lien on any service under the Government, the Central Government may at any time after reasonable notice to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] replace his services at the disposal of that Government.
