Section 6(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Corporation shall consist of a Mayor and -(a)Corporators whose number shall be such as the State Government may, by notification in the Official Gazette, fix but which shall not be less than sixty and not more than one hundred and ten, which number shall be in addition to the members nominated under clause (b);(b)Nam Nirdishta Sadasyas who shall be nominated by the State Government by a like notification from amongst persons having special knowledge or experience in municipal administration and whose number shall not be less than five and not more than ten;(c)Paden Sadasyas comprising the members of the House of the People and the State Legislative Assembly representing constituencies comprising the whole or part of the City;(d)Paden Sadasyas comprising the members of the Council of States and the State Legislative Council who are registered as electors in the City;(e)The Chairpersons of the Committees, if any, established under clause (e) of Section 5 if they are not members of the Corporation;[Provided that the persons referred to in clause (b) shall hold office during the pleasure of the State Government and they shall have the right to vote in the meetings of the Corporation;]Provided further that any vacancy in any category of members referred to in clauses (a) to (e) shall be no bar to the constitution or reconstitution of a Corporation.
