Section 128(5) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(5)In case the levy of any fees is considered to be emergent and does not permit of inviting objections, the Panchayat Samiti and Zila Parishad, as the case may be, submit its proposal to the Chief Executive Officer and Government respectively, without observing the procedure specified in sub- rules (2), (3) and (4).
