110A. Formation of State [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] Union and its functions.
(1)The [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] in Uttar Pradesh may combine to form an association to be called the State [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] Union, provided that no such association shall be formed unless more than half the number of [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] in the State severally pass a resolution signifying their intention to become members.(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.(3)The following matters shall be regulated and governed by rules made by the [State Government] [Substituted by ALO 1950.], viz., -(a)the constitution and aims and objects of the union;(b)the amount and the method of contribution of [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] to the union;(c)the management and control of finances of the union;(d)[* * *] [Omitted by U.P. Act No. 12 of 1994.](e)generally such other matter as may be necessary for the purpose of this section.Exercise and delegation of powers by [Municipality] [Substituted by U.P. Act No. 12 of 1994.]
