Section 11A in Uttar Pradesh Municipal Corporation Act, 1959
11A. [ Election of Mayor. [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).]
(1)The Mayor shall be elected on the basis of adult suffrage by electors in the City.(2)An outgoing Mayor shall except as provided in Section 16, be eligible for re-election.(3)The provisions of this Act and the rules framed thereunder in relation to elections (including disputes relating to elections and electoral offences) of a Corporator shall, mutatis mutandis, apply in relation to the election of the Mayor.(4)If in a general election, a person is elected both as a Mayor and as a Corporator or being a Corporator is elected Mayor, in any bye-election, he shall cease to be a Corporator from the date of his election as Mayor.]
