Section 101(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Corporation or any Committee, Special Committee, Joint Committee or sub-committee referred to in sub-section (1) may require any of the officers of the Corporation to attend any of its meetings or meeting at which any matter dealt with by such officer in the course of his duties is being discussed and if any officer is required to attend such meeting, he may be called upon to make a statement or explanation of facts or supply such information in his possession relating to any matter dealt with by him as the Corporation or any Committee, Special Committee, Joint Committee or sub-committee, as the case may be, may require.
