Section 16(5) in Uttar Pradesh Municipal Corporation Act, 1959
(5)The [District Judge] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] shall preside at the meeting convened under this section and no other person shall preside thereat. If within half an hour from time appointed for the meeting, the [District Judge] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] is not present to preside at the meeting, the meeting shall stand adjourned to the date and time to be appointed by the [District Judge] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] under sub-section (6).
