Section 43D(4) in The U.P. Municipalities Act, 1916
(4)[ Within seven days of the constitution or reconstitution of the Municipality, the District Magistrate shall convene a meeting of the Municipality for the Administration of oath or affirmation in the manner prescribed in this section and such meeting shall be presided over by the District Magistrate or in his absence by a Deputy Collector nominated by him in this behalf. The meeting, so convened shall be treated as the First Meeting of the Municipality.] [Substituted by U.P. Act No. 38 of2006, published in the U.P. Gazette, Extraordinary, Part I, Section (ka), dated 11.12.2006.]
