Section 262(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)Subject to such control as may be prescribed, the Government, the Commissioner or the District Collector may, in cases of emergency, direct or provide for the execution of any work, or the doing of any act which a Gram Panchayat or Executive Officer is empowered to execute or do, and the immediate execution or doing of which is in his opinion necessary for the safety of the public, and may direct that the expenses of executing such work or doing such act shall be paid by the person having the custody of the Gram Panchayat Fund in priority to any other charges against such fund except charges for the service of authorised loans.
