Section 43(2) in Karnataka Municipalities Act, 1964
(2)[ The President of a municipal council may, in cases of emergency direct the execution or stoppage of any work or the doing of any act which requires the sanction of the municipal council, and the immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public, and may direct that the expenses of executing such work or doing such act shall be paid from the municipal fund:Provided that, -(a)he shall not act under this section in contravention of any order of the municipal council prohibiting the execution of any particular work or the doing of any particular act, and(b)he shall report forthwith the action taken under this section and the reason therefor to the standing committee at its next meeting.]
