Section 112 in Uttar Pradesh Municipal Corporation Act, 1959
112. Power and duties of certain officers.
(1)[The Additional Municipal Commissioner, Deputy Municipal Commissioner] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] and Assistant Municipal Commissioner shall subject to the control of the Municipal Commissioner. exercise such powers and perform such duties of the Municipal Commissioner as the Municipal Commissioner may specify in this behalf.(2)All acts done and jurisdictions exercised by the Additional Municipal Commissioner or the Deputy Municipal Commissioner or the Assistant Municipal Commissioner in pursuance of the powers delegated to him under sub-section (1) shall, for all purposes, be deemed to have been performed and done by the Municipal Commissioner.(3)[The Mukhya Abhiyanta] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).], the Nagar Sawasthya Adhikari, the Mukhya Nagar Lekha Parikshak and such other officers as may be specified by the State Government shall be called the Heads of the Departments of the Corporation and shall perform such duties and shall exercise such powers as are imposed upon them by or under this Act or any other enactment for the time being in force.[[112A. Centralization of services. [New Sections 112-A, 112-B, 112-C and 112-D added by U.P. Act XXI of 1964.](1)Notwithstanding anything contained in Sections 106 to 110, the State Government may at any time by rules provide for the creation of one or more services of such officers and servants as the State Government may deem fit, common to the Corporations or to the Corporations, [Nagar Panchayat, Municipal Council] and Jal Sansthans of the State, and prescribe the method of requirement and conditions of service of persons appointed to any such service.][Explanation. [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] - For the purposes of this sub-section it is clarified that services common to Nagar Panchayats and Municipal Councils or Nagar Panchayats, Municipal Councils, Municipal Corporations and Jal Sansthan in the districts comprised in the Kumaon and Garhwal divisions of the State may be created.](2)[ When any such service is created, officers and servants serving on the posts included in the service, as well as officers and servants performing the duties and functions of those posts under sub-clause (1) of clause (ee) of Section 577 may, if found suitable, be absorbed in the service, provisionally or finally, and the services of others shall stand determined, in the prescribed manner.[Provided that such absorption in the service shall not operate as a bar against holding or continuing to hold any disciplinary proceedings against a member of the service in respect of any act committed before the date of such absorption.] [Substituted by U.P. Act 29 of 1966 (w.e.f. 31-12-1966).].(3)Without prejudice to the generality of the provisions of sub-sections (1) and (2), such rules may also provide for consultation with the State Public Service Commission in respect of any of the matters referred to in the said sub-sections.](4)[ Notwithstanding anything contained in the preceding sub-sections (1), (2) and (3) or in any other provision of the Act, the State Government may by rules also provide for regularisation of temporary and ad hoc appointments, made before the prescribed date, without consultation with the State Public Service Commission.] [Inserted by U.P. Act 15 of 1983 (w.e.f. 29-11-1982).]
