Section 110 in The Punjab Panchayati Raj Act, 1994
110. Extraordinary Powers of Chairman and Executive Officer of Panchayat Samitis.
(1)In case of emergency, the Chairman or, in the absence of the Chairman, the Vice-Chairman and in the absence of both, the Chairman and Vice-Chairman, the Executive Officer may direct the execution of any work or the doing of any act which a Panchayat Samiti is empowered to execute order and the immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public and may direct the expenses of executing such work or doing such act shall be paid from the Panchayat Samiti Fund:Provided that every such direction shall be reported in the next following meeting of the Panchayat Samiti for confirmation.(2)The Chairman or Vice-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, Vice-Chairman or in the absence of both the Chairman and 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 on the ground that the case was not of emergency.
