Section 45(2) in Telangana District Boards Act, 1955
(2)The President may, in cases of emergency direct the execution or stoppage of any work or the doing of any act which requires the sanction of the Board, and the immediate execution, stoppage 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 as be paid from the District Fund:Provided that,-(a)he shall not act under this section in contravention of any order of the Board prohibiting the execution of any particular work or of any particular act, and(b)he shall report forthwith the action taken under this section and the reasons therefor to the Board at its next meeting.
