Section 60A(d) in The U.P. Municipalities Act, 1916
(d)in respect of servants of the [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] employed for conservancy, public health, vaccination, and the registration or births and deaths the powers vested in the Executive Officer by Sections 75 (a) and 76 (a) and the power to grant leave of absence to the holder of any post to which he has power to appoint.
