Section 46 in The Darjeeling Gorkha Hill Council Act, 1988
46. Execution of work, etc. in cases of emergency. -
If the Chief Executive Councillor is satisfied that an emergency has arisen and is of the opinion that the immediate execution of any work or the doing of any act, which ordinarily requires the approval of the General Council [or the Council,] [Words substituted by W.B. Act 3 of 1994.] is necessary for the maintenance of services or the safety of the public or the prevention of extensive damage to any property of the General Council, he may direct the execution of such work or the doing of such act without such approval and, in such cases, he may direct that the expenses for such execution or doing shall be paid from the Council Fund :Provided that the [Chief Executive Councillor] [Words substituted by W.B. Act 3 of 1994.] shall report forthwith to the General Council or to the [Council] [Word substituted by W.B. Act 3 of 1994.], as the case may be, the action taken under this section and the reasons therefor.
