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[Cites 0, Cited by 0] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(d) in The Delhi Municipal Corporation Act, 1957

(d)to a permanent or temporary post, if the officer or other employee to be appointed is not likely to hold that post for more than one year; or if such officer or other employee is likely to hold the post for more than one year but not more than three years and the Commission advises that the appointment may be made without consulting the Commission; or