81. Extra-ordinary powers of Chairman and Executive Officer.
(1)In cases of emergency, the Chairman or, in the absence of the Chairman, or Vice- Chairman, the Executive Officer may with the previous approval of the Chief Executive Officer direct the execution of any work or the doing of any act which a Panchayat Samiti is empowered to execute or do, and the immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public, and may with the previous approval of the Chief Executive Officer direct that the expenses of executing such work or doing such act shall be paid from the Samiti Fund:Provided that every such direction shall be reported to the next following meeting of the Panchayat Samiti for confirmation.(2)The Chairman or the Executive Officer shall not act under sub-section (1) in contravention of any order of the Panchayat Samiti.(3)The Chairman or, in the absence of the Chairman or Vice-Chairman, the Executive Officer may prohibit, until the matter has been considered by the Panchayat Samiti, the doing of any act which is, in his opinion, undesirable in the public interest, provided that the act is one which the Panchayat Samiti has power to prohibit.(4)No direction given under this section shall be questioned in any court of law on the ground that the case was not one of emergency.
