Section 49 in Andhra Pradesh Municipalities Act, 1965
49. Emergency powers of the Chairperson.
- The Chairperson may, in cases of emergency, direct the execution of any work or the doing of any act which would ordinarily require the sanction of the 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 expense 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 resolution of the council prohibiting the execution of any particular act; and(b)he shall report the action taken under this Section and the reasons therefor to the council at its next meeting;
