Section 33 in Andhra Pradesh Panchayat Raj Act, 1994
33. Emergency powers of Sarpanch.
- In case of emergency, the Sarpanch may, in consultation with the Executive Authority, if any, 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 or 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.
