Section 94 in Uttar Pradesh Municipal Corporation Act, 1959
94. Presiding Officers at meetings.
(1)The Mayor and in his absence the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] shall preside at meetings of the Corporation.(2)In the absence of the Chairman of any Committee the Vice-Chairman thereof shall preside at meetings of the Committee.(3)The members present at any meeting shall, in the absence of the Mayor and the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] in the case of the Corporation and the Chairman or Vice - Chairman, in the case of any Committee referred to in Section 89, choose one of their members to preside at the meeting.(4)Subject to the provisions of Section 17 a person presiding at a meeting of the Corporation or of any Committee may vote on any motion before the Corporation or the Committee, as the case may be, and in the case of equality of votes shall have also a casting vote.
