Section 37 in Tamil Nadu District Municipalities Act, 1920
37. Emergency powers of Collectors.
(1)The District Collector may, in cases of emergency, direct or provide for the execution of any work, or the doing of any act which the council or [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] is empowered to execute or to do, and the immediate execution or the doing of which is, in his opinion, necessary for the safety of the public and may direct that the expense of executing such work or doing such act incurred as the emergency may require shall be paid from the municipal fund.(2)If the expense is not so paid, such Collector may make an order directing the person having the custody of the municipal fund to pay it in priority to any other charge against the fund.(3)Such person shall, so far as the funds to the credit of the municipal council admit, he bound to comply with such order.(4)Every case in which the powers conferred by this section are exercised shall be forthwith reported to the [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950] by the District Collector with the reasons in full for the exercise of such powers and a copy of the letter shall, at the same time, be sent to the municipal council for information.
