36. Extraordinary powers of District Magistrate in case of emergency.
(1)In case of emergency the District Magistrate may [with the permission of the Prescribed Authority] [Inserted by U.P. Act No. 7 of 1949.] provide for the execution of any work or the doing of any act which the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] is empowered to execute or do and of which the immediate execution or doing, is in his opinion, necessary [for the safety, protection or convenience of the public] [Substituted by U.P. Act No. 26 of 1964.] and may direct that the expense of executing the work or doing the act shall be forthwith paid by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].(2)If the expense is not so paid, the District Magistrate may make an order directing the person having the custody of the Municipal fund to pay the expense from such fund.(3)The District Magistrate shall forthwith report to the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] every case in which he uses the powers conferred on him by this section.Municipal members
