Section 373 in Uttar Pradesh Municipal Corporation Act, 1959
373. Personnel of Tribunal.
(1)The Tribunal shall consist of [a single member, to be referred to as its presiding officer.] [Substituted by U.P. Act 24 of 1972.](2)[The said member] [Substituted by U.P. Act 24 of 1972.] shall be a Civil Judicial Officer not below the rank of a District Judge.[* * *] [Proviso omitted by U.P. Act 24 of 1972.](3)[The said member] [Substituted by U.P. Act 24 of 1972.] shall be appointed by the State Government.(4)[ If for any reason a vacancy occurs in the office of the presiding officer of the Tribunal the State Government shall appoint another person in accordance with this section to fill the vacancy, and the proceedings may be continued before the Tribunal from the stage at which the vacancy is filled.(5)Any proceeding pending before the Tribunal (consisting of a Chairman and two assessors) immediately before the commencement of the Uttar Pradesh Nagar Mahapalika (Amendment) Act, 1972, may after such commencement be continued before the Tribunal consisting of the said Chairman as its presiding officer from the stage at which the constitution of the Tribunal is so changed.] [Substituted by U.P. Act 24 of 1972.]
