- If the Mayor is satisfied that an emergency has arisen due to flood, epidemic, earthquake, outbreak of extensive fire, riot or extensive damage to any municipal property, and is of the opinion that immediate execution of any work or the doing of any act, which ordinarily requires the approval, sanction, consent or concurrence of the Municipal Corporation, is necessary, the Mayor may direct the execution of such work or the doing of such act without such approval, sanction, consent or concurrence and, in such case, he may direct that the expenses for such execution or doing of the act, shall be paid from the Municipal Fund of the Municipal Corporation :Provided that the Mayor shall report to the Municipal Corporation at the next following meeting, the action taken under this section and the reasons therefor for its ex post facto approval or sanction.Powers and Functions of Senior Deputy Mayor and Deputy Mayor
