Section 117(5) in Uttar Pradesh Municipal Corporation Act, 1959
(5)[Subject to the general control and direction of the Mayor, and wherever it is hereinafter expressly so directed, to the sanction of the Corporation] [Substituted . by U.P. Act 4 of 1976 (w.e.f. 15-09-1976).] or of the Executive Committee, as the case may be, and subject to all other restrictions, limitations and conditions imposed by or under this Act, the executive power for the purposes of carrying out the provisions of this Act shall be vested in the Municipal Commissioner who shall also perform all the duties and exercise., all the powers specifically imposed or conferred on him.
