Section 89(1) in The Delhi Municipal Corporation Act, 1957
(1)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall appoint suitable persons to be respectively [***] [The words "the Chief Engineer (Water Supply)" omitted by Act 67 of 1993, section 66 (w.e.f. 1-10-1993)], the Municipal Engineer, the Municipal Health Officer, the Education Officer, the Municipal Chief Accountant, the Municipal Secretary and the Municipal Chief Auditor and may appoint one or more Deputy Commissioners and such other officer or officers of a status equivalent to or higher than the status of any of the officers specified earlier in this sub-section as the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may deem fit on such monthly salaries and such allowances, if any, as may be fixed by the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
