Section 103 in Uttar Pradesh Municipal Corporation Act, 1959
103. Bye-laws under this Chapter.
(1)Subject to and consistent with the provisions of this Act, the Corporation may make bye-laws for regulating the holding of and the conduct of business at its meeting and the meetings of the Executive Committee, [the Development Committee, the Wards Committees] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).], Committees constituted under Section 5, Special Committees, Joint Committees and subcommittees.(2)Without prejudice to the generality of powers conferred under sub-section (1) the bye-laws may provide for -(i)the time and place of meetings of the Corporation, Committees and sub committees;(ii)the manner in which notice of such meetings shall be given;(iii)the management and adjournment of such meetings, and the regulation of orderly conduct of business thereat, including the withdrawal or suspension of members guilty of disorderly conduct;(iv)the procedure at meetings of the Corporation, Committees and sub committees;(v)the minute book, and keeping of record of proceedings of Corporation, Committees and sub-committees;(vi)inspection of minutes and reports of proceedings and supply of copies thereof to members and other persons on payment of fee or otherwise;(vii)constitution of Committees and sub-committees;(viii)appeal from decisions of sub-committees to the Committee appointing it;(ix)conditions attaching to the right to ask questions and the answering of such questions.(3)The bye-laws made under this section shall be subject to the provisions of Sections 542, 543, 544, 546, 547 and 549.
