Section 68(2) in The U.P. Municipalities Act, 1916
(2)During the absence on leave, or other temporary vacancy in the office of any of the officers mentioned in sub-section (1), if the period of such leave or vacancy does not exceed two months, the President may appoint a person to act in such office; if the period exceeds two months an appointment shall be made by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in accordance with the provisions of sub-section (1).
