Section 157 in The Orissa Municipal Corporation Act, 2003
157. temporary payments from the Corporation Fund for works urgently required in public interest.
(1)On the written requisition of a Secretary to the Government, the Mayor may at any time require the Commissioner to undertake the execution of any work certified by the Secretary to Government to be urgently required in the public interest and, for this purpose, to make payment temporarily for such work from the Corporation Fund in so far as such payment can be made without unduly interfering with the regular work of the Corporation.(2)On the receipt of any requisition under Sub-section (1), the Mayor shall forthwith forward a copy thereof to the Corporation together with a report of the steps taken in pursuance of the same.(3)The cost of all works so executed and of the establishment engaged in executing the same shall be paid by the Government and credited to the Corporation Fund.
