Section 51(a) in The U.P. Municipalities Act, 1916
(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.];
