Section 104(1A) in The U.P. Municipalities Act, 1916
(1A)[ In any committee exclusively for the education of girls established under the preceding sub-section not less than one-half of its members shall be women members of the] [Inserted by U.P. Act No. 7 of 1949.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] together with such other women who, being residents of the municipality but not members of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], are, by reason of their interest in the education of girls, appointed under Section 105.The Chairman of any such committee shall be a person elected from amongst the women members of such committee :Provided that a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, from time to time, by resolution establish, and appoint the members of one, or more than one, advisory committee for the purpose of enquiring into, and reporting on any matter in respect of which a decision of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is required by or under this Act.
