Section 4 in The U.P. (Regulation Of Building Operations) Act, 1958
4. Controlling Authority. -
(1)The State Government shall as soon as may be after any area is declared as regulated area under this Act constitute for such area an authority hereinafter called the Controlling Authority for the discharge of functions assigned to such authority under this Act.(2)[ The Controlling Authority shall, subject to the provisions of subsection (2-A), consist of the following members not exceeding nine namely: [Substituted by U.P. Act No. 11 of 1960.](a)[* * *] [Omitted by U.P. Act No. 41 of 1976.] Commissioner of the Division in which regulated area is situate, or any other officer, not below the rank of a Sub-Divisional Magistrate, appointed by the State Government, who shall also be the Chairman;(b)Nominees of the State Government who among others may be -(i)the President of the District Board of the district in which the regulated area or any portion thereof is situate;(ii)the President of the Municipality or Notified Area, if any, in which the regulated area is situate or which is adjacent to it:Provided that if the regulated area lies within the limits of more than one local body, the Controlling Authority may co-opt any other President/Presidents of such local body/bodies.Explanation. - 'President' for the purposes of this section includes any person exercising the powers of a President under the provisions of the U.P. District Boards Act, 1922 or the U.P. Municipalities Act, 1961, as the case may be](2A)[ The Controlling Authority shall have the powers to co-opt as members one or two other persons] [Added by U.P. Act No. 11 of 1960.](3)The number of members necessary to form a quorum and the procedure to be followed by the Controlling Authority in the conduct of its business shall be such as may be prescribed.(4)The functions of the Controlling Authority may be exercised notwithstanding any vacancy therein.(5)[***] [Deleted by U.P. Act No. 11 of 1960.](6)All action taken by the Controlling Authority shall be expressed to be taken in the name of that Authority; and orders and other instruments made and executed in the name of that said Authority shall be authenticated in such manner as may be prescribed and the validity of an order or instrument which is so authenticated shall not be called in question on the ground that it is not an order or instrument made or executed by the Controlling Authority.
