109. Subordination of Committees to [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may at any time call for any extract from any proceedings of any committee and for any return, statement, account or report concerning or connected with any matter with which the committee has been authorized, or directed to deal.(2)Every committee shall, with all convenient speed, comply with any requisition of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] made under sub-section (1).(3)[ The] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, for reasons to be recorded, vary or override any decision of the committee.
