Section 112D in Uttar Pradesh Municipal Corporation Act, 1959
112D. Power of State Government to declare emergency.
(1)If the State Government is of the opinion that the stoppage or the cessation of the performance of any of the essential services will be prejudicial to the safety or health or to the maintenance of services essential to the life of the community in the City it may, by notification in the Official Gazette, declare that an emergency exists in the City and specify the period for which such declaration shall be in operation.(2)While a declaration of emergency under sub-section (1) is in operation no member of such of the essential services as may be specified in the notification shall, notwithstanding any law or agreement to the contrary for the time being in force(a)withdraw or absent himself from his duties except in the event of illness or accident disabling him from the discharge of his duties; or(b)neglect or refuse to perform his duties or willfully perform them in manner which in the opinion of such officer as the State Government may specify in this behalf is inefficient.]
