Section 96 in The Delhi Municipal Corporation Act, 1957
96. Consultation with Union Public Service Commission.
- No appointment [*] [The words to the post of "the General Manager (Electricity)" omitted by act 67 of 1993, section 71 (w.e.f. 1-10-1993)] [*] [The words and "the General Manager (Transport)" omitted by act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] [to any category A post within the meaning of clause (i) of sub-section (8) of section 90 shall be made except after consultation with the Commission:] [Substituted by Act 55 of 1974, section 10, for certain words (w.e.f. 10-1-1975)]Provided that no such consultation with the Commission shall be necessary in regard to the selection for appointment—(a)to any acting or temporary post for a period not exceeding one year; or(b)to such ministerial posts as may from time to time be specified by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] in consultation with the Commission when such posts are to be filled by promotion; or(c)to a post when at the time of such appointment the person to be appointed thereto is in the service of the Central Government or a State Government in a class I post; or(d)to a permanent or temporary post, if the officer or other employee to be appointed is not likely to hold that post for more than one year; or if such officer or other employee is likely to hold the post for more than one year but not more than three years and the Commission advises that the appointment may be made without consulting the Commission; or(e)[ to such other posts, as may, from time to time, be specified by the Central [Government] [Inserted by Act 55 of 1974, section 10 (w.e.f. 10-1-1975)] in consultation with the Commission.]
