Section 24(2) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(2)The Executive Officer may, in case of emergency direct execution of any work or doing of any act which is not provided for in the budget of the year and the immediate execution or the doing of which is, in his opinion necessary for the preservation of the properties of the Board and may direct that the expenses of executing such work or the doing of such act shall be paid from the Fund of the Board:Provided that the Executive Officer shall report forthwith to the Board any action taken by him under this sub-section and reasons therefor.
