99B. [ Power of Government to declare emergency. [Inserted by M.P. Act No. 31 of 1973.]
- If the Government is of the opinion that stoppage or the cessation of the performance of any of the essential services will be prejudicial to the safety or health or the maintenance of services essential to the life of the community in the Municipality, it may, by notification, declare that an emergency exists in the Municipality and that in consequence thereof no member of such of the essential municipal services and for such period as may be specified in the notification shall, notwithstanding any law for the time being in force or any agreement:-(a)withdraw or absent himself from his duties otherwise than on leave duly granted; or(b)neglect or refuse to perform his duties or wilfully perform them in an inefficient manner.]
