Section 79(1) in Arunachal Pradesh Municipal Act, 2007
(1)On a requisition, in writing, by the State Government, the Empowered Standing committee may, at any time, required the Chief Municipal Executive Officer/ Municipal Executive Officer to undertake the execution of any work certified by the State Government to be urgently required in the public interest and, for this purpose, to make payment for such work from the Municipal Fund in so far as such payment be made without unduly interfering with the regular work of the Municipality.
