Section 13 in The M.P. Zila Panchayat (Business) Rules, 1998
13.
If the President after consultation with the Chief Executive Officer considers any case in public interest to be so urgent so as to necessitate immediate issue of order, he may direct the issue of order at once and when orders have been issued the matter shall be brought before a meeting of General Body or Standing Committee, as the case may be, for its satisfaction as per procedure laid in the rules :Provided that in case the General Body or Standing Committee docs not endorse the direction, the previous position shall be restored and if any financial burden is involved, the President and the Chief Executive Officer shall be held jointly responsible for the same.
