Section 110A(2) in The U.P. Municipalities Act, 1916
(2)The functions of the union formed under sub-section (1) of this section shall be to examine problems of common interest to the [Municipalities] [Substituted by U.P. Act No. 12 of 1994.], advise the [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] on the improvement of municipal administration and to perform such other function as the [State Government] [Substituted by ALO 1950.] may, from time to time, prescribe.
