Section 37 in The Himachal Pradesh Municipal Corporation Act, 1994
37. Power of President or Vice-President in emergency.
(1)On the occurrence or threatened occurrence of any event involving or likely to involve extensive damage to property or danger to human life or grave inconvenience to the public, the President or in the absence of the President or during the vacancy of his office, a Vice-President or in the absence of both, the Executive Officer may, if in his opinion there is any emergency necessitating immediate action before the matter can be considered by the municipality, direct the execution of any such work or the doing of any such act which the municipality is empowered to execute or do, as the emergency shall in his opinion justify or require, and may direct that the expenses of executing such work or doing such act be paid from the municipal fund :Provided that every such action shall be reported to the municipality at its next meeting.(2)The President or Vice-President or the Executive Officer shall not act under this section in contravention of any order of the municipality.(3)The President or in his absence or during the vacancy of his office a Vice-President may prohibit, until the matter has been considered by the municipality, the doing of any act which is in his opinion undesirable in the public interest, provided that the act is one which the municipality has power to prohibit.
