Section 15 in Uttar Pradesh Municipal Corporation Act, 1959
15. Terms of Mayor and [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.].
- [(1) Except as otherwise provided in this Act,] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).](a)the term of office of a Mayor shall be co-terminus with the term of the Corporation;(b)[* * *] [Omitted by U.P. Act 49 of 2007, S.14.](2)The term of office of a Mayor or a [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] elected to fill a casual vacancy shall be the remainder of the term of office of his predecessor.(3)A mayor or a [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] shall, unless he resigns or ceases to be qualified or becomes disqualified, continue in office until his successor assumes office as Mayor or [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] as the case may be.
