Section 296(2) in The U.P. Municipalities Act, 1916
(2)The [State Government] [Substituted by ALO 1950.] may make rules consistent with this Act, -(a)providing for any matter for which power to make provision is conferred expressly or by implication, on the [State Government] [Substituted by ALO 1950.] by this or any other enactment in force at the commencement of this Act;(b)generally for the guidance of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or any Government officer in any matter connected with the carrying out of the provisions of this or any other enactment relating to municipalities;(c)[ for the appointment of an ad hoc committee to advice the] [Inserted by U.P. Act No. 7 of 1953.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] on the preparation of master plan for the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] and its execution; and(d)providing for the layout of public streets, residential and non-residential areas.
