Section 101 in Uttar Pradesh Municipal Corporation Act, 1959
101. Presence of Municipal Commissioner and other officers at meetings.
(1)The Municipal Commissioner shall have the right of being present at a meeting of the Corporation or of any Committee, sub-committee, Joint Committee or Special Committee constituted under this Act and of taking part in the discussion thereat and with the permission of the Presiding Officer, may at any time make a statement or explanation of facts but shall not be at liberty to vote upon or to make any proposition at such meeting.(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.(3)Any officer specially authorized by the State Government in this behalf shall be entitled to attend the meeting of the Corporation and to address it on any matter affecting his department or in respect of which he has special knowledge.(4)The Corporation may request the State Government to direct the Head of any Government department or any other officer of that department to attend a meeting of the Corporation.
