Section 21(2) in Nagpur Improvement Trust Act, 1936
(2)Appointment of temporary servants in cases of emergency. - The Chairman may in cases of emergency appoint such temporary servants as may in his opinion be required for the purposes of this Act, and may direct that the salaries of such temporary servants fixed as the emergency may require shall be paid from the Trust fund :Provided that -(i)he shall not act under this sub-section in contravention of any order of the Trust prohibiting the employment of temporary servants for any particular work, and(ii)every appointment made under this sub-section shall be reported at the next following meeting of the Trust.
