Section 7 in THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022
7. In the principal Act, for section 90A, the following section shall be substituted, namely:—
"90A. (1) On the date of establishment of the Corporation under sub-section (1) of section 3, the officers and employees of the erstwhile North Delhi MunicipalCorporation, South Delhi Municipal Corporation and East Delhi Municipal Corporation shall, with immediate effect, become the officers and employees of the Corporation.(2)For the purposes of sub-section (1), the Government may make such rules as may be required.".
