Section 106 in The Delhi Municipal Corporation Act, 1957
106. Temporary payments from the Municipal Fund for works urgently required for the public service.
(1)On the written requisition of a Secretary to the Central Government, the [Commissioner] [Substituted by Act 67 of 1993, section 76, for certain words (w.e.f. 1-10-1993)] may at any time undertake the execution of any work certified by such Secretary to be urgently required in public interest, and for this purpose may temporarily make payments from the Municipal Fund so far as the same can be met without unduly interfering with the regular work of the municipal government.(2)The cost of work so executed and of the establishment engaged in executing the same shall be paid by the Central Government and credited to the Municipal Fund.(3)On the receipt of any requisition under sub-section (1) the Commissioner [*] [The words "or as the case may be, the General Manager (Electricity)" omitted by Act 67 of 1993, section 76 (w.e.f. 1-10-1993)] [*] [The words "or the General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] shall forthwith forward a copy thereof to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] together with a report of the steps taken by him in pursuance of the same.
