Section 97(1) in The Delhi Municipal Corporation Act, 1957
(1)The Commission may make regulations for the following matters, namely:(a)the procedure to be followed by the Commission in advertising posts, inviting applications, scrutinising the same and selecting candidates for interview;(b)the procedure to be followed by the Commission for selecting candidates for appointment and by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] for consultation with the Commission;(c)any other matter which is incidental to, or necessary for, the purpose of consultation with the Commission.
