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State of Telangana - Section

Section 44 in Telangana Panchayat Raj Act, 2018

44. Emergency functions of Sarpanch.

- In case of emergency, like floods, fire accidents, earth quakes, epidemics, failure of drinking water supply, the Sarpanch, direct the execution of any work or the doing of any act which requires the sanction of the Gram Panchayat or any of its Committees and the immediate execution or the doing of which is, in his opinion, necessary for the service or safety of the general public, but he shall report the action taken under this section and the reasons thereof to the Gram Panchayat, Gram Sabha and the concerned Committee at its next meeting:Provided that he shall not direct the execution of any work or the doing of any act in contravention of any order of the Government or exceed an amount prescribed by the Government or the expenditure shall not exceed an amount prescribed by the Government.