Section 577(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)servants of the State Government who are on deputation with the [Municipal Board or, as the case may be, the Municipal Council], Improvement Trust, Development Board or local authority immediately before the appointed day shall, notwithstanding anything contained in Sections 106 and 107, be deemed to be on deputation with the Municipal Corporation:Provided that the State Government may, at any time, of its own accord or on a request being made by the Corporation withdraw any such officer or substitute any such officer by a new officer.](f)[subject to the provisions of any rules made under Section 112-A, the following procedure shall be followed] [Substituted by U.P. Act 29 of 1966.] in appointing the officers and servants referred to in clause (e) to the posts created by the Corporation under Section 106
