Section 139(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)All moneys payable to the credit of the Corporation Fund shall be received by the Municipal Commissioner and shall forthwith be paid into the State Bank of India [or with the previous sanction of the State Government into the U.P. Cooperative Bank or such other Scheduled Bank or banks as the Corporation may appoint,] [Substituted by U.P. Act 21 of 1964.] to the credit of an account which shall be styled "the account of the Corporation Fund of:Provided that the Municipal Commissioner may, subject to any general or special directions issued by the Executive Committee, retain such balances in cash as may be necessary for current payments.
