Section 112(4) in The U.P. Municipalities Act, 1916
(4)Nothing in the foregoing provisions of this section shall be deemed to prevent a resolution of a committee 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 this Act, or to preclude any servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] from acting within the scope of employment.Validity of acts and proceedings
