Section 49 in Gorkhaland Territorial Administration Act, 2011
49. Execution of work etc. in case of emergency.
- If the Chief Executive is satisfied that an emergency has arisen and is of the opinion that the immediate execution of any work or the doing of any act, which ordinarily requires the approval of the Gorkhaland Territorial Administration Sabha or the Executive Sabha, is necessary for the maintenance of services or the safety of the public or the prevention of extensive damage to any property of the Gorkhaland Territorial Administration, he may direct that the expenses for such execution or doing shall be paid from the Fund:Provided that the Chief Executive shall report forthwith to the Gorkhaland Territorial Administration Sabha or to the Executive Sabha, as the case may be, the action taken under this section and the reasons thereof.
