Section 112(1) in The U.P. Municipalities Act, 1916
(1)With the exception of a power, duty or function, -(a)specified in the second column, and against which no entry is shown in the third column of Schedule I;(b)reserved or assigned to a [President] [Substituted by U.P. Act No. 7 of 1949.] by clauses (a), (b) and (c) of Section 50 or by Section 51; and(c)[ where there is an Executive Officer or a Medical Officer of Health, reserved to the Executive Officer by Section 60 or to the Medical Officer of Health by Section 60-A;] [Substituted by U.P. Act No. 5 of 1932.]a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may delegate by resolution all or any of the powers, duties or functions conferred or imposed on, or assigned to, a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under this Act.
