35. Extraordinary powers of President or Vice-President in case of emergency.
(1)On the occurrence or threatened occurrence of any event involving or likely to involve extensive damage to property or danger to human life or grave inconvenience to the public, the President or the Executive Officer or, in the absence of the President or during the vacancy of his office, a Vice- President, may, if in his opinion there is an emergency necessitating action before the matter can be considered by the committee, direct the execution of any such work or the doing of any such act which the committee is empowered to execute or do, as the emergency shall in his opinion justify or require, and may direct that the expense of executing such work or doing such act be paid from the municipal fund :Provided that every such action shall be [-] [Words 'shall be taken with the prior approval of the Deputy Commissioner and the same' omitted by Haryana Act No. 12 of 1979.] reported to the committee at its next meeting.(2)The President or Vice-President or the Executive Officer shall not act under this section in contravention of any order of the committee.(3)The President or in his absence or during the vacancy of his office a Vice-President may prohibit, until the matter has been considered by the committee, the doing of any act which is in his opinion undesirable in the public interest; provided that the act is one which the committee has power to prohibit.(4)No direction given under this section shall be questioned in any court on the ground that the case was not one of emergency.
