Section 57A(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)Out of the total number of members specified under sub-section (2) -(a)two-thirds of the members shall be elected by, and from amongst, the elected members of the municipalities and chairpersons of the Panchayats in the Metropolitan area in proportion to the ratio between the population of the municipalities and of the Panchayats in that area; and(b)one-third of the members shall be nominated by the State Government from amongst -(i)an officer, not below the rank of Deputy Secretary to the Central Government in the Ministry of Urban Development;(ii)an officer, not below the rank of Joint Secretary to the State Government in the Urban Development Department;(iii)an officer not below the rank of Joint Secretary to the State Government in the Forest Department;(iv)the Chief Town and Country Planner, Uttar Pradesh;(v)Director, Environment, Uttar Pradesh;(vi)the Managing Director of Jal Nigam established under the Uttar Pradesh Water Supply and Sewerage Act, 1975;(vii)the General Manager of Jal Sansthan established under the Uttar Pradesh Water Supply and Sewerage Act, 1975 situated in the Metropolitan area;(viii)a Superintending Engineer of the Public Works Department;(ix)a Superintending Engineer of the Uttar Pradesh State Electricity Board;(x)Vice-Chairman of the Development Authority in the Metropolitan area.
