Section 9A(5) in The U.P. Municipalities Act, 1916
(5)[ The offices of President and] [Substituted by U.P. Act No. 25 of 2006.] [* * *] [Omitted by U.P. Act No. 49 of 2007.] of the Municipal Councils and Nagar Panchayat shall be reserved and allotted for the Scheduled Castes, the Scheduled Tribes and the Backward Classes and Women, in the manner given below :-
