Section 51(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Executive Committee shall consist of (a) the [Mayor] [Substituted by U.P. Act 16 of 2004, S.2 (w.r.e.f. 21-11-2002).] who shall be ex officio Chairman of the Executive Committee; and(b)twelve persons to be elected by the Corporation out of Corporators [* * *] [Omitted by U.P. Act 12 of 1977.].
