Section 57 in Uttar Pradesh Municipal Corporation Act, 1959
57. Constitution of Committees under clause (e) of Section 5.
(1)A Committee constituted under clause (e) of Section 5 shall consist of as many members not exceeding twelve as the Corporation may determine.(2)Subject to the directions, if any, of the State Government in this behalf, the members of a Committee referred to in sub-section (1) shall elect from among themselves a Chairman and a Vice-Chairman and shall fill any casual vacancy in the office of Chairman or Vice-Chairman by fresh election.(3)The provisions relating to the term and manner of election of members of Executive Committee shall, as far as may be, apply to a Committee constituted under clause (e) of Section 5.
