60. Functions of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] that must be discharged by the Executive Officer.
(1)In any municipality where there is an Executive Officer appointed under Sections 57, 59 or 65 the following powers of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be exercised by such officer, and subject to the provisions of Section 62 not otherwise, namely, -(a)the power to grant and issue under his signature, or to refuse, any licence which can be granted by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], other than a licence for market, slaughter house or hackney carriage;(b)the power to suspend or withdraw any such licence;(c)the power to receive, recover, and credit to the municipal fund any sum due or tendered to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(d)the powers conferred by the section or sub-sections specified in the first column of Schedule II [or where such sections or subsections are followed by the words 'in part' by such parts thereof as are indicated by the description in Column 2 of the said Schedule] [Inserted by U.P. Act No. 2 of 1919.] and the power to do all things necessary for the exercise of these powers;(e)in respect of servants of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the powers vested in the Executive Officer by Sections 75 and 76, and the power to grant leave of absence to the holder of any post to which he has power to appoint;(f)any other power that has been delegated by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to the Executive Officer.(2)[] [Re-numbered by U.P. Act No. 2 of 1919.] [* * *] [Omitted by U.P. Act No. 26 of 1964.] [A11] [Substituted by U.P. Act No. 26 of 1994.] servants of the [Municipality] [Substituted by U.P. Act No. 12 of 1964.] shall be subordinate to Executive Officer.
