Section 95(4) in The Delhi Municipal Corporation Act, 1957
(4)An officer or other employee upon whom a punishment has been inflicted under this section may appeal to such officer or authority as may be prescribed by regulations:[Provided that in the case of an officer or other employee appointed by the Commissioner an appeal shall lie to the Administrator.] [Inserted by Act 67 of 1993, section 70 (w.e.f. 1-10-1993)]
