Section 90(8) in The Delhi Municipal Corporation Act, 1957
(8)[ In this section and in section 92] [Inserted by Act 55 of 1974, section 8 (w.e.f. 10-1-1975)](i)[ "category A post" means any post, which, having regard to its scale of pay or emoluments, would, if such post had been in the Central Government, be classified as a Group A post under the Central Government in accordance with the orders issued by that Government from time to time; [Substituted by Act 8 of 1987, section 2, for "clauses (i) and (ii)" (w.r.e.f. 5-2-1987)](ii)"category B post" means any post which, having regard to its scale of pay or emoluments, would, if such post had been in the Central Government, be classified as a Group B post under the Central Government in accordance with the orders issued by that Government from time to time;](iii)"category C post" means any post, other than a category A or category B post.]
