Section 5A in Uttar Pradesh Municipal Corporation Act, 1959
5A. [ Director of Local Bodies. [Inserted by U.P. Act 41 of 1976 (w.e.f. 15-9-1976).]
(1)The State Government shall appoint an officer to be the Director of Local Bodies, Uttar Pradesh.(2)In addition to the functions expressly assigned to him by or under this Act, the Director shall exercise such powers of the State Government in relation to the affairs of the Mahapalika (not being powers under Section 538 and 539), as the State Government may, by notification in the Gazette and subject to such conditions and restrictions (including the condition of review by itself) as may be specified in such notification, delegate to him.]
