Section 111(2) in The U.P. Municipalities Act, 1916
(2)Nothing in sub-section (1) shall be construed to prevent a resolution of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] being carried into execution by any agency duly authorized in this behalf by or under the Act or by a servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] acting within the scope of his employment.
