Section 35 — Restriction on employment of permanent officers and other employees.

The New Delhi Municipal Council Act, 1994
No permanent officer or other employee shall be entertained in any department of the municipal administration unless he has been appointed under sub-section (1) of section 33 or his office and emoluments are included in the Schedule for the time being in force prepared and sanctioned under section 34 or is appointed against a permanent post under section 36.

Official Hindi (PDF) ↗

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