LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 57 — Appointment of officiating Commissioner in case of death, resignation or removal of Commissioner.

The Delhi Municipal Corporation Act, 1957
If any vacancy occurs in the office of the Commissioner on account of death, resignation or removal, 1 [ 2 [the Central Government]] may appoint another person to officiate as Commissioner in his place for a term not exceeding two months, pending the appointment of a Commissioner under section 54.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›