Section 97(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Executive Committee, [the Development Committee, the Wards Committees] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] or any Committee appointed under clause (e) of Section 5 or a Joint Committee may appoint one or more sub-committees for any purpose with which it is entitled to deal and which, in its opinion, can be more usefully carried out by a sub-committee.
