Section 577(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)the Municipal Commissioner shall be competent to make such changes in the designations of the existing officers and servants mentioned in clause (e) as may be necessary having regard to the provisions of this Act and the rules made thereunder, and the officers and servants so designated shall be competent to exercise and perform the powers, duties, and functions assigned to them under the Act and the said rules:Provided that a copy of every order of the Municipal Commissioner made under this sub-clause shall be sent to the State Government which may make such modifications therein as may be necessary or desirable;
