Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 2007 49 of 2007 CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title CHAPTER 2 :- A M E ND M E NT OF THE UTTAR PRADESH MUNICIPALITIES ACT, 1916 2. General Amendment Of U.P. Act No. 2 Of 1916 3. Amendment Of Section 9-A 4. Omission Of Section 53 And 54 5. Substitution Of Section 54-A 6. Omission Of Section 55 7. Amendment Of Section 89 CHAPTER 3 :- AMENDMENT OF THE UTTAR PRADESH MUNICIPAL CORPORATION ACT, 1959 8. General Amendment In U.P. Act No. 2 Of 1959 9. Amendment Of Section 7 10. Omission Of Section 10 11. Amendment Of Section 11 12. Omission Of Section 12 13. Insertion Of New Section 14-A 14. Amendment Of Section 15 Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 2007 49 of 2007 An Act further to amend the Uttar Pradesh Municipalities Act, 1916 and the Uttar Pradesh Municipal Corporation Act, 1959 It is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on December 9, 2007 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 10th December, 2007, pp. 3-5 CHAPTER 1 PRELIMINARY 1. Short Title :- This Act may be called the Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 2007. CHAPTER 2 AMENDMENT OF THE UTTAR PRADESH MUNICIPALITIES ACT, 1916 2. General Amendment Of U.P. Act No. 2 Of 1916 :- In the Uttar Pradesh Municipalities Act, 1916, hereinafter in this chapter referred to as the principal Act, the word Vice President wherever occurring, shall be omitted. 3. Amendment Of Section 9-A :- I n Section 9-A of the principal Act, in sub-section (5) clause (2) shall be omitted. 4. Omission Of Section 53 And 54 :- Section 53 and 54 of the principal Act shall be omitted. 5. Substitution Of Section 54-A :- For Section 54-A of the principal Act the following section shall be substituted, namely:-- "54-A.-- Temporary arrangement in certain cases.--Where a person on being elected President fails or refuses to function or is otherwise not able to function, or a casual vacancy occurs in the office of the President within the meaning of Section 44-A, the powers and functions of the President shall, until a President is able to function, be exercised and performed by the District Magistrate or by a Gazetted Officer not below the rank of a Deputy Collector appointed by the District Magistrate in this behalf, and such officer shall be called the Administrator, and all powers, functions and duties of the President shall be vested in and be exercised, performed and discharged by him.". 6. Omission Of Section 55 :- Section 55 of the principal Act shall be omitted. 7. Amendment Of Section 89 :- In Section 89 of the principal Act, for the words neither President nor a Vice-President is present the words "President is not present" shall be substituted. CHAPTER 3 AMENDMENT OF THE UTTAR PRADESH MUNICIPAL CORPORATION ACT, 1959 8. General Amendment In U.P. Act No. 2 Of 1959 :- In the Uttar Pradesh Municipal Corporation Act, 1959, hereinafter referred to as the principal Act, the word Deputy Mayor wherever occurring, shall be omitted. 9. Amendment Of Section 7 :- In Section 7 of the principal Act, in sub-section (5) clause (2) shall be omitted. 10. Omission Of Section 10 :- Section 10 of the principal Act shall be omitted. 11. Amendment Of Section 11 :- In Section 11 of the principal Act, sub-section (3) shall be omitted. 12. Omission Of Section 12 :- Section 12 of the principal Act shall be omitted. 13. Insertion Of New Section 14-A :- After Section 14 of the principal Act the following section shall be inserted, namely:-- "14-A.-- Temporary arrangement in certain cases.--When the office of the Mayor is vacant or he is unable to perform his functions owing to absence, illness or any other cause, the State Government may, by order make such arrangement as he thinks fit, for exercising the powers, performing the functions and discharging the duties of the Mayor, till the Mayor resumes his duties.". 14. Amendment Of Section 15 :- In Section 15 of the principal Act, in sub-section (1) clause (6) shall be omitted.