Section 69A(2) in The U.P. Municipalities Act, 1916
(2)[ Whenever the President takes action under sub-section (1), he shall within a week inform the Prescribed Authority and also forward to it a copy of the charges, and in case an order of suspension has been passed, the President shall also forward to the Prescribed Authority the material forming the basis of the charges.] [Substituted by U.P. Act No. 26 of 1964.]
