- The power to appoint and fix the salaries of temporary servants in cases of emergency shall vest in the [President] [Substituted by U.P. Act No. 7 of 1949.] subject to the following conditions, namely, -(a)[ the President, in exercise of such powers, shall not act in contravention of - [Substituted by U.P. Act No. 15 of 1983.](i)any general or special directions as the State Government may, from time to issue;](ii)an order of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] prohibiting the employment of temporary servants for any particular work; and(b)each appointment under this section by the [President] [Substituted by U.P. Act No. 7 of 1949.] shall be reported at the next meeting of the [Municipality] [Substituted by U.P Act No. 12 of 1994.] following the appointment.
