Section 6(2) in The U.P. Antarim Zila Parishad Act, 1958
(2)all powers, functions and duties of the President, whether under the said enactment of any other law, shall be vested in the [Adhyaksha] [Substituted by U.P. Act VI of 1961] and shall, for the purposes fo the administration of the U.P. District Boards Act, 1922 or any other law, be exercised, performed and discharged by or under the authority of the [Adhyaksha] [Substituted by U.P. Act VI of 1961] who shall be deemed in law to be the President;
