Section 165(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)In case of emergency the President may in consultation with the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer direct the execution of any work or the doing of any act which requires the sanction of the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and the immediate execution or the doing of which is, in his opinion, necessary for the service or safety of the general public, but he shall report the action taken under this sub-Section and the reasons therefor to the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] at its next meeting:Provided that he shall not direct the execution of any work or the doing of any act in contravention of any order of the Government.
