Section 59(4) in The City of Nagpur Corporation Act, 1948
(4)Emergency powers of Mayor and Commissioner. - On the occurrence of any accident or unforeseen event, or on the threatened occurrence of any disaster, involving or likely to involve extensive damage to any property of the Corporation or danger to human or animal life, the Commissioner shall in consultation and with the approval of the Mayor take such immediate action as the emergency shall appear to him to justify and require reporting forthwith to the Standing Committee or the Corporation, when he has done so, the action he has taken and his reasons for taking the same and the cost, if any, incurred or likely to be incurred in consequence of such action and not covered by a current budget grant :Provided that, in absence of either the Mayor or the Commissioner, any one of them who is present shall take such immediate decision and action.
