Section 29 in Kerala District Administration Act, 1979
29. Emergency powers of President.
- the President may, in case of emergency, in consultation with the Chairman of the Standing Committee concerned, direct the execution of any work or the doing of any act which requires the sanction of the district council and the immediate execution or doing of' which is, in his Opinion, necessary for the safety of the public and may direct that the expenses of executing such work or doing such act shall be paid from the funds of the district council:Provided that, -(a)he shall not act under this section in contravention of any decision of the district council proh1biting the execution of any particular' work or the doing of any particular act ;(b)he shall report the action taken under this section and the reason thereof to the district council at its next meeting; and(c)he shall not direct the execution of any work or the doing of any act which involves an expenditure of more than one lakh rupees.
