Section 56 in The Delhi Municipal Corporation Act, 1957
56. Leave of absence of Commissioner.
(1)Leave may be granted to the Commissioner by the Standing Committee.(2)Whenever such leave is granted to the Commissioner the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] shall appoint another person to officiate as Commissioner in his place.
