Section 5 in Uttar Pradesh Municipal Corporation Act, 1959
5. Corporation authorities.
- The Corporation authorities charged with carrying out the provisions of this Act for each City shall be -(a)the Corporation;(aa)[ the Ward Committees] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).];(b)an Executive Committee of the Corporation;(bb)[ the Mayor;] [Inserted by U.P. Act 41 of 1976 (w.e.f. 15-9-1976).](c)a Development Committee of the Corporation;(d)[ a Municipal Commissioner and one or more Additional Municipal Commissioner appointed for the Corporation under this Act;] [Substituted by U.P. Act 16 of 2004, S. 3 (w.r.e.f. 21-11-2002).](e)in the event of the Corporation establishing or acquiring electricity supply or public transport undertaking or other public utility services, such other committee or committees of the Corporation as the Corporation may with the previous sanction of the State Government establish with respect thereto.
