Section 58 in Uttar Pradesh Municipal Corporation Act, 1959
58. [ Appointment of Municipal Commissioner and Additional Municipal Commissioner. [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]
- For every Municipal Corporation, the State Government shall appoint a Municipal Commissioner and one or more Additional Municipal Commissioner as it may consider necessary:Provided that no person not already in the service of [the State Government may be appointed as Municipal Commissioner] unless his appointment has been approved by the State Public Service Commission:][Provided further that no person may be appointed as Additional Municipal Commissioner unless he is a Deputy Municipal Commissioner of the Corporation in the seniormost scale.] [Inserted by U.P. Act 26 of 1995, S.17 (w.e.f. 30-05-1994).]
