Section 42(5) in West Bengal Municipal Corporation Act, 2006
(5)The Mayor may, if he is of opinion that immediate execution of any work (which ordinarily requires the approval of the Board of Councillors or the Mayor-in-Council) is necessary, direct the execution of such work:Provided that the Mayor shall report forthwith to the Board of Councillors or the Mayor-in-Council, as the case may be, the action taken under this sub-section and the reasons thereof.
