Section 579(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)[Where any area is specified to be a larger urban area under clause (2) of Article 243-Q of the Constitution] [Substituted by U.P. Act 26 of 1995, S.28 (w.e.f 30-05-1994).] the State Government may, notwithstanding anything in this Act, or any other enactment for the time being in force in such area -(a)by notification in the Official Gazette appoint an interim Municipal Commissioner to exercise the powers and perform the functions of a Municipal Commissioner under this Act [* * *] [Omitted by U.P. Act 26 of 1995, S.28 (w.e.f 30-05-1994).];(b)requisition the services of any officer or servant of the Municipal [Council] [Substituted for 'Board' by U.P. Act 26 of 1995, S.28 (w.e.f 30-05-1994).], Improvement Trust or Development Board or other local authority functioning in relation to the area included in such City for the purposes of all works relating to the establishment of the Corporation of such City;(c)by order provide for such other matters as may be necessary for facilitating the establishment of the Corporation for such City.
