Section 59(12) in U.P. Urban Planning and Development Act, 1973
(12)For the persons who immediately before the date of constitution of the Development Authority were trustees of any pension, provident gratuity or other like fund constituted for, the officers and other employees referred to Sub-section (3) or Sub-section (5), other than trustees nominated by or under any law, there shall be substituted as trustees such persons as the State Government may by general or special order, specify.
