Section 94(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The members present at any meeting shall, in the absence of the Mayor and the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] in the case of the Corporation and the Chairman or Vice - Chairman, in the case of any Committee referred to in Section 89, choose one of their members to preside at the meeting.
