The Executive Officer may, in cases of emergency, direct the execution of any work or the doing of any Act which would ordinarily require the sanction of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] 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 expense of executing such work or doing such act shall be paid from the cantonment fund :-Provided that -(a)[* * *] [The words "where there is a Board" was rep. by Act 24 of 1936 s.9] he shall not act under this section without the previous sanction of the President or, in his absence, of the Vice-President ;(b)he shall not act under this section in contravention of any order of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] prohibiting the execution of any particular work or the doing of any particular act; and(c)he shall report forthwith the action taken under this section and the reasons therefor to the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"].Elections
