Section 34 in The Orissa Municipal Corporation Act, 2003
34. Power of Mayor in emergency.
- If the Mayor is satisfied that an emergency has arisen and is of the opinion that immediate execution of any work or doing of any act, which ordinarily requires the approval, sanction, consent or concurrence of the Corporation, or the Standing Committee, is necessary, for the maintenance of services or safety of the public or for the prevention of extensive damage to any property of the Corporation, he may direct the execution of such work, or doing of such act without such approval, sanction, consent or concurrence and in such cases, he may direct that the expenses of such execution, or doing shall be paid from the Corporation fund :Provided that the Mayor shall report forthwith to the Corporation or to the Standing Committee as the case may be, the actions taken in this regard and the reasons thereof.
