Section 58(3) in The U.P. Municipalities Act, 1916
(3)If a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by special resolution recommend the transfer of its Medical Officer of Health [other than one appointed under the proviso to sub-section (2) of Section 57] [Inserted by U.P. Act No. 26 of 1964.] or its Accountant, the State Government shall transfer the Medical Officer of Health or the Accountant as the case may be from the [Municipality's] [Substituted by U.P. Act No. 12 of 1994.] employment provided the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] gives sufficient reasons therefor.
