Section 103(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Subject to and consistent with the provisions of this Act, the Corporation may make bye-laws for regulating the holding of and the conduct of business at its meeting and the meetings of the Executive Committee, [the Development Committee, the Wards Committees] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).], Committees constituted under Section 5, Special Committees, Joint Committees and subcommittees.
