Section 157(1) in The Orissa Municipal Corporation Act, 2003
(1)On the written requisition of a Secretary to the Government, the Mayor may at any time require the Commissioner to undertake the execution of any work certified by the Secretary to Government to be urgently required in the public interest and, for this purpose, to make payment temporarily for such work from the Corporation Fund in so far as such payment can be made without unduly interfering with the regular work of the Corporation.
