Section 101(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner shall have the right of being present at a meeting of the Corporation or of any Committee, sub-committee, Joint Committee or Special Committee constituted under this Act and of taking part in the discussion thereat and with the permission of the Presiding Officer, may at any time make a statement or explanation of facts but shall not be at liberty to vote upon or to make any proposition at such meeting.
