Section 87 in Uttar Pradesh Municipal Corporation Act, 1959
87. Power to make rules.
(1)The State Government may make rules in respect of matters to be prescribed but which are not prescribed in the Act or by order.(2)Without prejudice to the generality of the foregoing power such rules may provide for(a)the manner of notification of election of Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.], [* * *] [Omitted by U.P. Act 12 of 1977.] or Corporator, and of a vacancy in the office of Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] [* * *] [Omitted by U.P. Act 12 of 1977.] or Corporator;(b)manner of election of members of Executive Committee, Development Committee and committees constituted under clause (e) of Section 5 and of co-option of members of the Development Committee;(c)manner of election of Vice-Chairman of the Executive Committee and Development Committee and Chairman and Vice-Chairman of Committees constituted under clause (e) of Section 5;(d)maximum salary and allowances of Municipal Commissioner;(e)manner of reference under Section 82 of any question as to disqualification of member;(f)procedure for ascertaining if a member is suffering from a serious infectious disease for the purposes of Sections 25 and 83; and(g)matters relating to taking of oath under Section 85.
