Section 90(5) in The Delhi Municipal Corporation Act, 1957
(5)[ The [Commissioner] [Substituted by Act 55 of 1974, section 8, for sub-section (5)(w.e.f. 10-1-1975)] may create for a period not exceeding six months any category C post:Provided that no such post shall be continued beyond the said period without the previous approval of [the Standing Committee].] [Substituted by Act 67 of 1993, section 67, for the "Committee concerned" (w.e.f. 1-10-1993).]
