Section 104(1) in The U.P. Municipalities Act, 1916
(1)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may [and where so required by the] [Added by U.P. Act No. 7 of 1949.] [State Government] [Substituted by ALO 1950.] shall, -(a)by regulation establish such committees as it thinks fit [or as the] [Inserted by U.P. Act No. 7 of 1949.] [State Government] [Substituted by ALO 1950.] may direct or the purpose of exercising such powers, performing such duties or discharging such functions as may be delegated to a committee under Section 112; and(b)by single transferable vote elect such of its members as it thinks fit for a period not exceeding one year to any committee so established, in accordance with the method prescribed in the Regulations made by the Chairman of the Legislative Council of Uttar Pradesh in pursuance of Orders 82 and 87 of the Standing Orders, for the conduct of business and procedure to be followed in the Legislative Council and dated 15th March, 1921, the words "the President" and "the Council" and "the Council" occurring in the said Regulations being for purposes of this clause read as "President of the Municipality" and "[Municipality] [Substituted by U.P. Act No. 12 of 1994.]" respectively; provided that the State Government may, from time to time, as it thinks fit amend the said Regulations for the purposes of this clause; and(c)by resolution remove any member elected under clause (b).
