Section 98(2) in The Delhi Municipal Corporation Act, 1957
(2)[ No regulation under clause (c) of sub-section (1) for category 'A' and category 'B' posts shall be made except after consultation with the Commission and for category 'C' posts except with the prior approval of the Government.] [Substituted by Delhi Act 7 of 2004, section 2, for sub-section (2) (w.e.f. 17-12-2004)]
