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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(5) in Uttar Pradesh Municipal Corporation Act, 1959

(5)Every Special Committee and Joint Committee shall appoint one of their member to be the Chairman, provided that no member of the Corporation may be the Chairman of more than one Special Committee or Joint Committee and no person who is not a member of the Corporation shall be appointed Chairman of any Committee.