Section 141 in Uttar Pradesh Municipal Corporation Act, 1959
141. Temporary payments from Corporation Fund for works urgently required for public service.
(1)On the written requisition of the State Government or the Prescribed Authority the Municipal Commissioner may at any time undertake the execution of any work certified by the State Government or such authority as the case may be, to be urgently required for a work of public utility and for this purpose may make payments from the Corporation Fund so far as the same can be made without unduly interfering with the regular working of the municipal administration.(2)On receipt of requisition under sub-section (1) the Municipal Commissioner shall forthwith forward a copy thereof to the Corporation together with a report of the action taken by him thereon for its information.(3)The cost of all work executed under sub-section (1) and of the establishment engaged in executing the same shall be paid by the State Government and credited to the Corporation Fund.
