Section 119(2) in The U.P. Municipalities Act, 1916
(2)Any other public institution may be vested in, placed under the management control and administration of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], provided that the extent of the independent authority of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in respect thereof may be prescribed by rule.
