Section 129 in The Calcutta Municipal Corporation Act, 1980
129. Temporary payments from the Municipal Fund for works urgently required in the public interest. -
(1)On the written requisition of a Secretary to the State government the Mayor-in-Council may at any time require the Municipal Commissioner to undertake the execution of any work certified by the Secretary to be urgently required in the public interest and, for this purpose, to make payment temporarily for such work from the Municipal Fund in so far as such payment can be made without unduly interfering with the regular work of the municipal government.(2)The cost of all work so executed and of the establishment engaged in executing the same shall be paid by the State Government and credited to the Municipal Fund.(3)On receipt of any requisition under sub-section (1), the Mayor-in-Council shall forthwith forward a copy thereof to the Corporation together with a report of the steps taken in pursuance of the same.
