Section 171 in Uttar Pradesh Municipal Corporation Act, 1959
171. Power to make rules.
- The State Government may make rules to carry out all or any of the purposes of this Chapter, and in particular, without affecting the generality of the power conferred hereby, make rules for the following purposes:(a)procedure for obtaining sanction of the State Government under this Chapter;(b)establishment of sinking fund;(c)investment of money in the sinking fund;(d)annual examination and audit of sinking fund;(e)manner of attachment of Corporation Fund; and(f)printing of debentures.
