Section 10(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)The Chairman of the Avas Samiti shall be -(a)in the case of a city, the Nagar Pramukh of the Nagar Mahapalika thereof;(b)in the case of a municipality, the President of the municipal board thereof;(c)in the case of any other area (which may include a municipality or part thereof), the President or Chairman of any local authority having jurisdiction in that area, to be appointed by the State Government.
