Section 54(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Development Committee shall consist of -(a)the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] who shall be its ex officio Chairman;(b)ten persons to be elected by the Corporation out of Corporators [* * *] [Omitted by U.P. Act 12 of 1977.]; and(c)two persons to be co-opted by the members referred to in clauses (a) and(b)from among persons who in the opinion of the said members have experience of municipal administration of matters pertaining to development, improvement or planning.
