43A. [ Bar on simultaneously holding the post of President or] [Inserted by U.P. Act No. 7 of 1949.] [* * *] [Omitted by U.P. Act No. 49 of 2007.] in different local authorities. - No person shall be at the same time the President or [* * *] [Omitted by U.P. Act No. 49 of 2007.] both of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and any other local authority :
Provided that if a person is elected to any such or similar office of more than one local authority, he shall, at his option, continue to hold the office in one local authority and resign from other within a prescribed period.]
