Section 16(14) in Uttar Pradesh Municipal Corporation Act, 1959
(14)As soon as may be after three days of the receipt of the copies mentioned in sub-section (13), the Commissioner of the Division shall forward the same to the State Government, [in the event of the motion of non-confidence having been carried.] [Substituted by U.P. Act 16 of 2004, S.4 (w.e.f. 21-11-2002).][(14-A) (a) The State Government shall, after considering the report of the Commissioner referred to in sub-section (14) on merits shall take decision within one month.(b)In case the non-confidence motion against a Mayor is rejected by the State Government, no notice of any subsequent motion of non-confidence in that Mayor shall be received within a period of one year from the date of such rejection.]
