Section 33(1) in The New Delhi Municipal Council Act, 1994
(1)The Council shall appoint suitable persons to be the Secretary and Chief Auditor of the Council, and such other officer or officers as the Council may deem fit on such monthly salaries and such allowances, if any, as may be fixed by the Council:Provided that the Chief Auditor shall not be eligible for any other office under the Council after he has ceased to hold this office.
