(4)The Chairperson may, in emergent circumstances, direct the execution of any work or performance of any act, in respect of which sanction of the Council is necessary and in his opinion the immediate execution or performance of which is necessary for the safety of the public and may also direct that the expenses incurred for the execution of such work or performance of such act be paid from the fund of the Municipality;Provided that,-(a)no act shall be done under this section in contravention of any decision of the Council prohibiting the execution of any work in the performance of any particular act; and(b)the steps taken under this sub-section and the reasons therefor shall be reported at the next meeting of the Council and its approval obtained.
