Section 57(2) in The U.P. Municipalities Act, 1916
(2)Every [Municipality] [Substituted by U.P. Act No. 12 of 1994.] with an income of Rs. 50,000 per annum or over, shall, unless the State Government otherwise directs, employ a Medical Officer of Health who belongs to the [Uttar Pradesh Provincial Medical and Health Service] [Substituted by U.P. Act No. 12 of 1994.], and an Accountant who belongs to the State Accounts Service, on such terms and conditions as may be prescribed by the State Government :[Provided that if the State Government expresses its inability to make available the services of a Medical Officer of Health belonging to the] [Added by U.P. Act No. 26 of 1964.] [Uttar Pradesh Provincial Medical and Health Service] [Substituted by U.P Act No. 12 of 1994.], the [Municipality] [Substituted by U.P Act No. 12 of 1994.] may appoint a temporary Medical Officer of Health by a special resolution.
