Section 57(2A) in The U.P. Municipalities Act, 1916
(2A)Every [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall, if so required by the State Government, employ in addition to or in place of the Accountant, an Accounts Officer nominated by the State Government either severally or jointly with one or more than one [Municipality] [Substituted by U.P Act No. 12 of 1994.] or any other local authority on the terms and conditions as may be prescribed by the State Government, from time to time.
