Section 85(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Any person who having been elected a Corporator or Mayor [* * *] [Omitted by U.P. Act 12 of 1977.] or coopted a member of the Development Committee fails to make within three months of the date on which his term of office commences or at one of the first three meetings of the Corporation held after the said date, whichever is later, the oath or affirmation laid down in and required to be taken by sub-section (1) shall cease to hold his office and his seat shall be deemed to have become vacant.
