50. Functions of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] that must be discharged by the President.
- The following powers, duties and functions of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may be exercised, and shall be performed or discharged, by the [President] [Substituted by U.P. Act No. 7 of 1949.] of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and [, subject to the provisions of Sections 53 and 53-A] [Inserted by U.P. Act No. 26 of 1964.] not otherwise, namely, -(a)the powers vested in the [President] [Substituted by U.P. Act No. 7 of 1949.] by Sections 70, [74 and the provisos to Sections] [Inserted by U.P. Act No. 17 of 1934.] 75 and 76 to appoint, punish or dismiss servants of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(b)the determination, in accordance with any regulation in this behalf, of questions arising in respect of the service, [transfer] [Inserted by U.P. Act No. 7 of 1949.], leave, pay, privileges and allowances of servants of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(bb)[ general supervision over all officers and works of the] [Added by U.P. Act No. 7 of 1949.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(c)the submission to the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] under Section 32 of statements, accounts, reports, or copies of documents, and under sub-sections (4) and (5) of Section 94 and sub-section (1) of Section 108 of copies of resolution, passed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or by a committee of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(d)such of the powers, duties and functions referred to in the third column of Schedule 1 as are delegated by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under Section 112 to the [President] [Substituted by U.P. Act No. 7 of 1949.]; and(e)all other duties, powers and functions of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] with the exception of, -(i)where there is an executive officer, those vested in an executive officer by Section 60 [and where there is a medical officer of health, those vested in the medical officer of health by Section 60-A] [Added by U.P Act No. 5 of 1932.].(ii)those specified in the second column of Schedule 1; and(iii)those delegated by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under Section 112.
