Section 8AA in Uttar Pradesh Municipal Corporation Act, 1959
8AA. [ Temporary provisions for the constitution of Corporation and administration of area notified as City. [Inserted by U.P. Act 3 of 1983, S.2 (w.e.f. 23-4-1982)]
(1)[Where any area has been specified to be a larger urban area under clause (2) of Article 243-Q of the Constitution] and the State Government is of opinion that until the due constitution for such area under [the Constitution] [Substituted for 'this Act' by U.P. Act 26 of 1995, S.7 (w.e.f. 28-12-1994).], it is expedient so to do, then the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by order direct that -(a)[the Municipal Council] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] or any other local authority constituted for exercising jurisdiction in such area shall, with effect from such date as may be specified in the said order, hereinafter in this section referred to as 'specified date', stand dissolved or, as the case may be, cease to exercise jurisdiction in such area;(b)all powers, functions and duties of the Corporation, its Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.], [Wards Committee] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).], Executive Committee, Development Committee and other Committees established under clause (e) of Section 5 and of the Municipal Commissioner shall as from the specified date, be vested in and be exercised, performed and discharged by an officer appointed in that behalf by the State Government (hereinafter referred to as the Administrator) and the Administrator shall be deemed in law to be the Corporation, the Mayor, the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] [Wards Committee] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).], Executive Committee, Development Committee or other Committees, or the Municipal Commissioner as the occasion may require;(c)such salary and allowances of the Administrator as may be fixed by general or special orders of the State Government in that behalf, shall be paid out of the Corporation fund.(2)Subject to any general or special orders of the State Government, the Administrator may, in respect of all or any of the powers conferred on him by clause (b) -(i)consult such Committee or other body, if any, constituted in such manner as may be specified in that behalf; or(ii)delegate, subject to such conditions as he may think fit to impose, the power so conferred to any person or Committee or other body constituted under sub-clause (i), to be specified by him in that behalf.(3)The provisions of this section shall be in addition to, and not in derogation of, the provisions contained in Section 579 and Section 580.]
