Section 90(4) in The Delhi Municipal Corporation Act, 1957
(4)The [A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall after considering the comments of [the Standing Committee] [Substituted by Act 67 of 1993, section 67, for appropriate authority or at he instance of such authority (w.e.f. 1-10-1993)], sanction the first schedule either without modifications or with such modifications as it thinks fit and thereafter may amend it either on its own motion after ascertaining the views of the [Commissioner] [Substituted by Act 67 of 1993, section 67, for "appropriate authority" (w.e.f. 1-10-1993)] and the committee concerned or at the instance of [the Commissioner] [Substituted by Act 67 of 1993, section 67, for "such authority" (w.e.f. 1-10-1993)] or committee.
