Section 143 in The Maharashtra Village Panchayats Act, 1959
143. Execution of work in case of emergency.
(1)In case of emergency the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may provide for the execution of any work or the doing of any act which a Panchayat is empowered to execute or do, and the immediate execution or doing whereof is in [its] [This word was substituted for the word 'his', by Man 5 of 1962.] opinion necessary for the health of safety of the public and may direct that the expense of executing the works or doing the act shall be forthwith paid by the Panchayat.(2)If the expense is not so paid, the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may direct the [person in whose custody the village fund is kept] [These words were substituted for the words 'Officer-in-charge of the treasury in which the village fund is kept' by Maharashtra 36 of 1965, Section 61.] to pay such expense or so much thereof as is possible, from the balance of such fund in his hands [and such person] [These words were substituted for the words 'and the officer-in-charge of the treasury', by Maharashtra 36 of 1965, section 61.] shall comply with such directions.(3)The [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] shall forthwith report to the Commissioner every case in which [its] [This word was substituted for the words 'he' and 'it' respectively, by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] powers under sub-section (1).
