Section 103(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Without prejudice to the generality of powers conferred under sub-section (1) the bye-laws may provide for -(i)the time and place of meetings of the Corporation, Committees and sub committees;(ii)the manner in which notice of such meetings shall be given;(iii)the management and adjournment of such meetings, and the regulation of orderly conduct of business thereat, including the withdrawal or suspension of members guilty of disorderly conduct;(iv)the procedure at meetings of the Corporation, Committees and sub committees;(v)the minute book, and keeping of record of proceedings of Corporation, Committees and sub-committees;(vi)inspection of minutes and reports of proceedings and supply of copies thereof to members and other persons on payment of fee or otherwise;(vii)constitution of Committees and sub-committees;(viii)appeal from decisions of sub-committees to the Committee appointing it;(ix)conditions attaching to the right to ask questions and the answering of such questions.
