Section 117(6) in Uttar Pradesh Municipal Corporation Act, 1959
(6)Without prejudice to the generality of the provisions of sub-section (5), the Municipal Commissioner shall also -(a)subject to the provisions of this Act and the rules made thereunder, prescribe the duties of and exercise supervision and control over the acts and proceedings of all Corporation officers and servants other than the Mukhya Nagar Lekha Parikshak and the Corporation officers and servants immediately subordinate to him and dispose of all questions relating to the service of the said officers and servants and privileges and allowances;(b)in any emergency take such immediate action for the service or safety of the public or the protection of the property of the Corporation as the emergency shall require notwithstanding that such action cannot be taken under this Act without the sanction, approval or authority of some other municipal authority or of the State Government:Provided that the Municipal Commissioner shall report forthwith to the Executive Committee and to the Corporation the action taken by him and the reasons for taking the same and the amount of cost, if any, incurred or likely to be incurred in consequence of such action not already covered by a budget grant:Provided further that the Municipal Commissioner shall not exercise his powers under this clause if the expenditure likely to be incurred over and above the budget grant in taking the particular action will-(a)exceed Rs. 10,000 or, where the Mayor concurs in the taking of that action, Rs. 20,000; or(b)together with any expenditure over and above the budget grant already incurred under this clause in the financial year, exceed Rs. 50,000, or, where the Mayor concurs in the taking of that action, Rs. 1,00,000.
