Section 124(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Without prejudice to the generality of foregoing power such rules may provide for-(a)the manner of approval of the description and position of boundary marks under clause (i) of Section 114;(b)the manner and the procedure relating to the discharge of duties or fulfillment of obligations referred to in Sections 114 and 115, in cases for which no specific provision has been made in the Act;(c)the procedure relating to the exercise of powers of superintendence by the Executive Committee of the municipal administration of the City;(d)the manner in which the Executive powers shall be exercised by the Municipal Commissioner;(e)the matters relating to the duties, supervision and control of the Corporation Officers and servants referred to in clause (a) of subsection (6) of Section 117;(f)the decision of doubts and disputes about functions of officers and servants subordinate to the Municipal Commissioner;(g)the matters relating to the delegation of powers of the Municipal Commissioner to any other officer under Section 119 and sub-section (2) of Section 120;(h)the procedure relating to the delegation of his powers by the Municipal Commissioner under sub-section (2) of Section 120;(i)the manner in which requisition for production of extracts from proceedings or other documents or papers, etc. shall be made under Sections 121 and 122;(j)the procedure relating to the compliance of such requisition;(k)the manner in which the question regarding production of documents or other papers under sub-section (1) of Section 122 shall be referred to the Mayor for final decision;(l)the manner in which declaration of the Municipal Commissioner under sub-section (2) of Section 122 shall be communicated to the Corporation;(m)the guidance generally of the Corporation or the Municipal Commissioner in any matter connected with the discharge of their duties or performance of their functions or exercise of their powers under this Chapter; and(n)the matters which are to be or may be prescribed under this Chapter.
