Section 34(4) in The New Delhi Municipal Council Act, 1994
(4)In this section and in section 36-(i)" category A' post" means any post, which having regard to its scale of pay or emoluments, would, if such post had been in the Central Government, be classified as a Group A' post under the Central Government in accordance with the orders issued by that Government from time to time;(ii)" category B' post" means any post which having regard to its scale of pay or emoluments, would, if such post had been in the Central Government, be classified as a Group B' post under the Central Government in accordance with the orders issued by that Government from time to time;(iii)" category C' posts" means any post, which having regard to its scale of pay or emoluments would, if such post had been in the Central Government, be classified as a Group C' post under the Central Government, in accordance with the orders issued by that Government from time to time;(iv)" category D' posts" means any post, other than a category A' or category B' or category C' post.
