Section 173(1) in The Punjab Panchayati Raj Act, 1994
(1)In cases of emergency, the Chairman or, in the absence of the Chairman, the Vice-Chairman and in the absence of both the Chairman and Vice- Chairman, the Executive Officer may direct the execution of any work or the doing of any act which a Zila Parishad 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 Zila Parishad Fund:Provided that every such direction shall be reported to the next following meeting of the Zila Parishad for confirmation.
