Section 137 in Uttarakhand Panchayati Raj Act, 2016
137. Extraordinary powers of State Government towards Panchayat in case of emergency.
(1)In case of emergency the District Magistrate may provide for the execution of any work, or the doing or any act which the Zila Panchayat or Committee or Joint Committee thereof is empowered to execute or do, and the immediate execution or doing of which is, in his opinion, necessary for the safety or protection of the public, and may direct that the expenses of executing the work or doing the Act shall be forthwith paid by the Zila Panchayat.(2)If the expense is not so paid the District Magistrate may make an order directing the person having the custody of the Zila Nidhi to pay the expense from such fund and such person shall act upon such direction.(3)The District Magistrate shall forthwith send a report to the Zila Panchayat or to the prescribed authority in which cases he uses the powers conferred on him by this section.
