Section 4(2) in The U.P. (Regulation Of Building Operations) Act, 1958
(2)[ The Controlling Authority shall, subject to the provisions of subsection (2-A), consist of the following members not exceeding nine namely: [Substituted by U.P. Act No. 11 of 1960.](a)[* * *] [Omitted by U.P. Act No. 41 of 1976.] Commissioner of the Division in which regulated area is situate, or any other officer, not below the rank of a Sub-Divisional Magistrate, appointed by the State Government, who shall also be the Chairman;(b)Nominees of the State Government who among others may be -(i)the President of the District Board of the district in which the regulated area or any portion thereof is situate;(ii)the President of the Municipality or Notified Area, if any, in which the regulated area is situate or which is adjacent to it:Provided that if the regulated area lies within the limits of more than one local body, the Controlling Authority may co-opt any other President/Presidents of such local body/bodies.Explanation. - 'President' for the purposes of this section includes any person exercising the powers of a President under the provisions of the U.P. District Boards Act, 1922 or the U.P. Municipalities Act, 1961, as the case may be]
