- The Executive Officer may in cases of emergency direct, with the previous approval of the Chairperson or in his absence of the Vice-Chairperson [* * *] [First inserted vide Orissa Act No. 23 of 1992 w.e.f. 22.3.1992 and then omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] the execution of any work or the doing of any act which requires the sanction of the Municipality and the immediate execution or doing of which is in his opinion necessary for the service or safety of the public and may direct that the expenses of executing such work or doing such act shall be paid from Municipal Fund :Provided that -(a)he shall not act under this section in contravention of any order of the Municipality prohibiting the execution of any particular work or the doing of any particular act; and(b)he shall report the action taken under this section and the reasons therefor to the Municipality at its next meeting.
