Section 80(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)Nothing in the foregoing provisions of this section shall be deemed to prevent a resolution of a Committee of a Kshettra Panchayat being carried into execution by an agency duly authorised in this behalf by or under this Act, or to preclude any servant of the Kshettra Panchayat from acting within the scope of his employment.
