93. Right of certain officers to attend and speak at meetings.
- The [Chief Engineer, Uttar Pradesh Jal Nigam, the Director of Medical Health and Family Welfare, Uttar Pradesh or the Assistant Director, Medical Health and Family Welfare, Uttar Pradesh, the Medical Officer] [Substituted by U.P. Act No. 12 of 1994.] of the district, the Executive Engineer, the Inspector of Schools, and any other officer specially authorized by the State Government in this behalf shall be entitled to attend a meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and to address the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] on any matter affecting their respective departments.
