Section 17 in Uttar Pradesh Municipal Corporation Act, 1959
17. Mayor to be member.
- [(1) A Mayor shall be ex-officio member of the Corporation.] [Substituted by U.P. Act 26 of 1995, S. 8 (w.e.f. 30-5-1994).](2)A Mayor shall have only a casting vote in the event of equality of votes when presiding at meetings of the Corporation or any committee thereof and not vote as a member."Ex-officio member" - Meaning by reason of office, The Mayor need not necessarily be a member of Corporation. If he is not already a member of the Mahapalika he will be treated as an ex-officio member of the Corporation.
