Section 94(1A) in The U.P. Municipalities Act, 1916
(1A)[ The Executive Officer or where there is no Executive Officer, the Secretary of the] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall maintain a register of attendance of members and every member shall sign it before taking his seat at any meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
