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[Cites 0, Cited by 0] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(1) in The New Delhi Municipal Council Act, 1994

(1)Subject to the provisions of section 33, the power of appointing municipal officers and other municipal employees, whether temporary or permanent,-
(a)to category A', category B' and category C' posts, shall vest in the Chairperson; and
(b)to category D' posts shall vest in the Secretary.