Section 43(4) in The U.P. Municipalities Act, 1916
(4)If in a general election a person is elected both as member and President of the municipality or being a member of the municipality is elected President thereof in any bye-election, he shall, except as provided in Section 49, cease to be a member from the date of his election as President.] [Substituted by U.P. Act No. 12 of 1994.]
