Section 2(12) in The U.P. Municipalities Act, 1916
(12)"Officer of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]" means a person holding for the time being an office created or continued by or under this Act, but shall not include a member of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of a committee as such;
