Section 487(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The State Government may with the consent of the Corporation create one or more posts of Magistrates of the First Class for the trial of offences against this Act, or may appoint any person to such post and may also appoint such ministerial officers of the court of any such Magistrate as it may think necessary:Provided that notwithstanding the appointment of one or more Magistrates of the First Class under this section, it shall be open to the District Magistrate subject to the rules for the time being in force under Section 17 of the Code of Criminal Procedure, 1898, regulating the distribution of business in the Courts of Magistrates of the First Class to make such distribution of the work of trial of such offences and of all other work before the courts of the Magistrates (including any appointed under this section) as may appear to him most conducive to efficiency.
