Section 39(1) in The Orissa Panchayat Samiti Act, 1959
(1)In case of emergency the Collector of the district may, subject to the approval of the Government, direct or provide for the execution of any work, or the doing of any Act which a Samiti or its Chairman is empowered to execute or do and the immediate execution or doing of which is in his opinion necessary for the implementation of developmental plans or safety of the public and may direct that the expense of executing such work or doing such act shall be paid out of the fund of the Samiti.
