Section 70(a) in The U.P. Municipalities Act, 1916
(a)[ the President, in exercise of such powers, shall not act in contravention of - [Substituted by U.P. Act No. 15 of 1983.](i)any general or special directions as the State Government may, from time to issue;](ii)an order of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] prohibiting the employment of temporary servants for any particular work; and
