Section 45(d) in The Gujarat Municipalities Act, 1963
(d)the president of a municipality may in case of emergency direct in writing the execution or stoppage of any work or the doing of any act which requires the sanction of the municipality, and the immediate execution or stoppage or doing of which is, in his opinion necessary for the service or safety of the public, and may direct in writing that the expense of executing such work or doing such act shall be paid from the municipal fund:
