Section 54(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)In cases of emergency, the Chairman or, in the absence of the Chairman or Vice-Chairman, the Executive Officer may direct the execution of any work or the doing of any act which a Panchayat Samiti 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 expenses of executing such work or doing such act shall be paid from the Samiti Fund:Provided that every such direction shall be reported to the next following meeting of the Panchayat Samiti for confirmation.
