Section 268(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)in cases of emergency, the Collector may provide for the execution of extraordinary work, or the doing of any act, which a Zilla Parishad or Panchayat Samiti is empowered to execute or do, and the immediate execution or doing of which is, in his opinion, necessary for the health or safety of the public, and may direct that the expense of executing the work or doing the act, with a reasonable remuneration to the person appointed to execute or do it, shall be forthwith paid by the Zilla Parishad.
