Section 160(2) in Telangana Panchayat Raj Act, 2018
(2)In case of emergency like floods, fire accidents, earth quakes, epidemics, failure of drinking water supply etc., the President, may, in consultation with the Mandal Parishad Development Officer, direct the execution of any work or the doing of any act which requires the sanction of the Mandal Praja Parishad or any of its committees and the immediate execution or the doing of which is, in his opinion, necessary for the service or safety of the general public, but he shall report the action taken under this section and the reasons therefor to the Mandal Praja Parishad and the concerned Committee at its next meeting:Provided that he shall not direct the execution of any work or the doing of any act in contravention of any order of the Commissioner or the Government.
