Section 81 in Uttar Pradesh Municipal Corporation Act, 1959
81. Penalty for sitting and voting before making oath or affirmation or when not qualified or disqualified.
- If a person sits or votes as a Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] or member of a Corporation at a meeting of the Corporation or any Committee thereof before he has complied with the requirements of sub-section (1) of Section 85 or when he knows that he is not qualified or that he is disqualified for being a Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.], [* * *] [Omitted by U.P. Act 12 of 1977.] or Corporator as the case may be, he shall be liable in respect of each day on which he so sits or votes to penalty of fifty rupees to be recovered as a debt due to the State.
