Section 14A in Uttar Pradesh Municipal Corporation Act, 1959
14A. [ Temporary arrangement in certain cases. [Inserted by U.P. Act 49 of 2007, S.13.]
- When the office of the Mayor is vacant or he is unable to perform his functions owing to absence, illness or any other cause, the State Government may, by order make such arrangement as he thinks fit, for exercising the powers, performing the functions and discharging the duties of the Mayor, till the Mayor resumes his duties.]
