Section 16(6) in Uttar Pradesh Municipal Corporation Act, 1959
(6)If the [District Judge] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] is unable to preside at the meeting, he may, after recording his reasons adjourn the meeting to such other date and time as he may appoint, but not later that fifteen days from the date appointed for the meeting under sub-section (4). He shall without delay communicate in writing to the Commissioner of the Division the adjournment of the meeting. It shall not be necessary to send notice of the date and the time of adjourned meeting to the members individually, but the Commissioner of the Division shall give notice of the date and the time of the adjourned meeting by publication in the manner provided in sub-section (4).
