Section 8AA(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Subject to any general or special orders of the State Government, the Administrator may, in respect of all or any of the powers conferred on him by clause (b) -(i)consult such Committee or other body, if any, constituted in such manner as may be specified in that behalf; or(ii)delegate, subject to such conditions as he may think fit to impose, the power so conferred to any person or Committee or other body constituted under sub-clause (i), to be specified by him in that behalf.
