112. Delegation of powers by [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
(1)With the exception of a power, duty or function, -(a)specified in the second column, and against which no entry is shown in the third column of Schedule I;(b)reserved or assigned to a [President] [Substituted by U.P. Act No. 7 of 1949.] by clauses (a), (b) and (c) of Section 50 or by Section 51; and(c)[ where there is an Executive Officer or a Medical Officer of Health, reserved to the Executive Officer by Section 60 or to the Medical Officer of Health by Section 60-A;] [Substituted by U.P. Act No. 5 of 1932.]a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may delegate by resolution all or any of the powers, duties or functions conferred or imposed on, or assigned to, a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under this Act.(2)Except as provided in sub-section (3), a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall not itself exercise, perform of discharge or interfere in the exercise, performance or discharge of any power, duty or function which it has delegated under sub-section (1).(3)The delegation by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under sub-section (1) of any power, duty or function may be made subject to the condition that all or any orders made in pursuance of such delegation shall be subject to the right of appeal to, or revision by, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] within a specified period.(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
