Section 34(1) in The New Delhi Municipal Council Act, 1994
(1)The Chairperson shall from time to time prepare and lay before the Council a Schedule of category A' and category B' posts other than the posts of Secretary and Chief Auditor specified in section 33, setting forth the designations and grades of municipal officers and other municipal employees who should be maintained permanently in the service of the Council indicating therein the salaries, fees and allowances which are proposed to be paid to such officers and other employees.
