Section 105(1) in The U.P. Municipalities Act, 1916
(1)Notwithstanding anything contained in this Act, it shall be lawful for a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by a resolution supported by not less than one-half of the whole number of members for the time being to appoint as members of a committee any persons of either sex who are not members of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], but who in the opinion of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], possess special qualifications for serving on such committee :Provided that the number of persons so appointed on a committee shall not exceed one-third of the total number of the members of committee.
