Section 540 in Uttar Pradesh Municipal Corporation Act, 1959
540. Making of rules by State Government.
(1)In addition to the power conferred upon the State Government under the preceding Chapters of this Act to make rules the State Government may make rules to carry out the purposes of the Act and may also make model rules for the guidance of a Corporation in any matter connected with the carrying out of the provisions of this or any other enactment.Explanation. - The power conferred by this sub-section includes the power to make rules regulating the holding of meetings of the Corporation and its Committees and the conduct of business at such meetings till bye-laws are framed under the Act for the purpose.(2)The power of the State Government to make rules under this Act shall be subject to the condition of the rules being made after previous publication and of not taking effect until they have been published in the Official Gazette.(3)Any rule made by the State Government may be general for all Corporations or may be special for any one or more Corporations to be specified.(4)[* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]
