Section 30 in The Hastinapur Town Development Board Act, 1954
30. Emergency powers of the State Government.
(1)If in the opinion of the State Government an emergency exists it may direct that any work or act which the Board is empowered under this Act to execute or do, and the immediate execution or doing of which is, in its opinion, necessary for the safety or protection of the public, shall forthwith be executed or done and that the expense of executing the work or of doing the act shall be paid out the fund of the Board.(2)If the expense order to be paid under sub-section (I) is not forthwith paid, the State Government may make an order directing the persons having the custody of the fund of the Board to pay the expenses, or so much thereof as may, from time to time, be possible, from such fund in priority to all other charges against the same.(3)A copy of every order passed under sub-section (1) or (2) shall be forwarded by the State Government to the Central Government.
