Section 89 in Uttar Pradesh Municipal Corporation Act, 1959
89. Meetings of Executive Committee, etc.
(1)The Executive Committee, [the Development Committee, the Wards Committees] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] and any other Committee constituted under Section 5 shall meet once at least in every month for the transaction of business.(2)The Chairman or in the absence of the Chairman the Vice-Chairman of any Committee referred to in sub-section (1) may, whenever he thinks fit, and shall, upon a requisition made in writing by not less than one-fourth of the total number of members of the Committee, call a meeting of the Committee.
