(1)In cases of emergency, the Chairman or, in the absence of the Chairman, or Vice- Chairman, the Executive Officer may with the previous approval of the Chief Executive Officer direct the execution of any work or the doing of any act which a Panchayat Samiti is empowered to execute or do, and the immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public, and may with the previous approval of the Chief Executive Officer direct that the expenses of executing such work or doing such act shall be paid from the Samiti Fund:Provided that every such direction shall be reported to the next following meeting of the Panchayat Samiti for confirmation.
