Section 100 in Uttar Pradesh Municipal Corporation Act, 1959
100. Vacancy in the offices of both Mayor and [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.].
- Whenever the office of the Mayor as well as of the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] is vacant, the Municipal Commissioner shall, subject to any directions which the prescribed Authority may give in this behalf, carry on the routine duties of the Mayor till a Mayor or [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] is elected.
