(1)The Chairman shall, for the transaction of the business connected with this Act or for the purpose of making any order authorised thereby, exercise all the powers vested by this Act in the Board:Provided that the Chairman shall not act in opposition to, or in contravention of, any order of the Board at a meeting, or exercise any power which is directed to be exercised by the Board at a meeting.(2)Notwithstanding anything contained in sub-section (1) the Chairman may, in cases of emergency, direct the execution of any work or the doing of any act which the Board at a meeting is empowered to execute or do and the immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public, and may direct direct that the expense of executing such work or doing such act incurred as the emergency may require shall be paid for from the municipal fund:Provided that he shall forthwith report the action taken under this sub-section and the reasons therefor to the Board at a meeting.
