Section 69(3) in The M.P. Municipal Corporation Act, 1956
(3)Special functions of the Commissioner. - Subject to the approval of sanction of the Corporation or of the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.], whenever it is in this Act expressly so directed and subject also to all other restrictions, limitations and conditions imposed by this Act. the entire executive power for the purpose of carrying out the provisions of this Act vests in the Commissioner who shall also-(a)perform all the duties imposed or conferred upon him by this Act;(b)prescribe the duties, and exercise supervision and control over the acts and proceedings of all municipal officers and servants other than the officers and servants of Corporation office and subject to the rules or bye-laws for the time being in force, dispose of all questions relating to the services of the said officers and servants and their pay, privileges and allowances;(c)on the occurrence of any accident or unforeseen event or on the threatened occurrence of any disaster, involving or likely to involve extensive damage to any property of Corporation or danger to human or animal life, lake such immediate action as the emergency shall appear to him to justify and require reporting forthwith to the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] or the Corporation, when he has done so, the action he has taken and his reasons for taking the same and the cost if any incurred or likelt to be incurred in consequence of such action and not covered by a current budget grant.
