- It shall also be the duty [and power] [Inserted by U.P Act No. 7 of 1949.] of the President -(a)[ unless provided otherwise by this Act or prevented by reasonable cause -] [Inserted by U.P. Act No. 7 of 1949.](i)to convene and preside at all meetings of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(ii)[* * *] [Omitted by U.P. Act No. 13 of 1942.](iii)otherwise to control in accordance with any regulation made in this behalf the transaction of business at all meetings of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(b)to watch over the financial and superintend the executive administration of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and bring to the notice of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] any defect therein; and(c)to perform such other duties as are required of, or imposed on him by or under this [or any other] [Inserted by U P Act No. 7 of 1949.] Act.
