Section 54 in Uttar Pradesh Municipal Corporation Act, 1959
54. Constitution and term of Development Committee.
(1)The Development Committee shall consist of -(a)the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] who shall be its ex officio Chairman;(b)ten persons to be elected by the Corporation out of Corporators [* * *] [Omitted by U.P. Act 12 of 1977.]; and(c)two persons to be co-opted by the members referred to in clauses (a) and(b)from among persons who in the opinion of the said members have experience of municipal administration of matters pertaining to development, improvement or planning.(2)The Development Committee shall at its first meeting and so often thereafter as may be necessary on account of a vacancy in the office of Vice-Chairman elect one of its elected members to be its Vice-Chairman.(3)A Vice-Chairman shall cease to hold office as soon as he ceases to be a member.(4)A co-opted member shall have the right to speak in and otherwise to take part in the proceedings of the Development Committee or of any sub-committee thereof of which he may be a member but shall not by virtue of this sub-section be entitled to vote.(5)The term of a co-opted member shall be one year.(6)The persons referred to in clause (b) of sub-section (1) shall be elected by the Corporation at its first meeting after general elections.(7)One-half of the members of the Development Committee shall retire every succeeding year at noon on the first day of the month in which the first meeting of the Corporation mentioned in sub-section (6) was held:Provided that all the members of the Development Committee in office when general elections are held shall retire from office on the election of a new Committee under sub-section (6).(8)The members who shall retire under sub-section (7) one year after their elections under sub-section (3) shall be selected by lot at such time previous to the date for retirement specified in sub-section (7) and in such manner as the Chairman of the Development Committee may determine, and in succeeding years the members who shall retire under this section shall be those who have been longest in office:Provided that, in the case of a member who has been re-appointed, the term of his office for the purposes of this sub-section shall be computed from the date of his re-appointment.(9)The Corporation shall at its meeting held in the month preceding the date of retirement specified in sub-section (7) appoint fresh members of the Development Committee to fill the offices of those who are due to retire on the said date.(10)A casual vacancy in the seat of a member of the Committee shall be filled for the remainder of the term of the member outgone:Provided that if the remainder of the term is less than two months, the vacancy shall not be filled unless the Corporation resolves otherwise.(11)A retiring member whether elected or co-opted shall be eligible for reelection or re-co-option.
