Section 37(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)On the occurrence or threatened occurrence of any event involving or likely to involve extensive damage to property or danger to human life or grave inconvenience to the public, the President or in the absence of the President or during the vacancy of his office, a Vice-President or in the absence of both, the Executive Officer may, if in his opinion there is any emergency necessitating immediate action before the matter can be considered by the municipality, direct the execution of any such work or the doing of any such act which the municipality is empowered to execute or do, as the emergency shall in his opinion justify or require, and may direct that the expenses of executing such work or doing such act be paid from the municipal fund :Provided that every such action shall be reported to the municipality at its next meeting.
