Section 33 in The Pepsu Townships Development Board Act, 1954
33. Emergency powers of State Government.
(1)If, in the opinion of the State Government an emergency exists, it may direct that any work or acts which the Board is empowered under this Act to execute or do, and the immediate execution or doing of which, is, in its opinion, necessary for the safety or protection of the public, shall forthwith be executed or done and that the expense of executing the work or of doing the act shall be paid out of the fund of the Board.(2)If the expense ordered to be paid under sub-section (1) is not forthwith paid, the State Government may make an order directing the person having the custody of the balance of the fund of the Board to pay the expense, or so much thereof as may from time to time be possible, from that balance in priority to all other charges against the same.
