(2)Notwithstanding anything contained in sub-section (1) the chairman may in cases of emergency, direct any execution of any work or the doing of any act which the Board at a meeting 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 direct that the expense of executing such work or doing such act incurred as the emergency may require shall be paid from the municipal fund:Provided that he shall forthwith report the action taken under this sub-section and the reason therefore to the Board at a meeting.
