Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Section 95(2)] [Section 95] [Entire Act] NCT Delhi - Subsection Section 95(2)(a) in The Delhi Municipal Corporation Act, 1957 (a)where an officer or other employee is removed or dismissed on the ground of conduct which had led to his conviction on a criminal charge; or