Section 112D(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)While a declaration of emergency under sub-section (1) is in operation no member of such of the essential services as may be specified in the notification shall, notwithstanding any law or agreement to the contrary for the time being in force(a)withdraw or absent himself from his duties except in the event of illness or accident disabling him from the discharge of his duties; or(b)neglect or refuse to perform his duties or willfully perform them in manner which in the opinion of such officer as the State Government may specify in this behalf is inefficient.]
