281. Emergency powers of the Government, Commissioner and District Collector.
(1)Subject to such control as may be prescribed, the Government, the Commissioner or the District Collector may, in cases of emergency, direct or provide for the execution of any work or the doing of any act which a Gram Panchayat or Panchayat Secretary is empowered to execute or do and the immediate execution or doing of which is, in his opinion, necessary for the safety of the public, and may direct that the expense of executing such work or doing such act shall be paid by the person having the custody of the Gram Panchayat fund in priority to any other charges against such fund except charges for the service of authorized loans.(2)The powers of the nature referred to in sub-section (1) may be exercised by the Government in the case of Mandal Praja Parishad or a Zilla Praja Parishad subject to the variation that for the expression "Panchayat Secretary", the expression "Mandal Parishad Development Officer", or as the case may be, "Chief Executive Officer" and for the expression "Gram Panchayat Fund", the expression "Mandal Praja Parishad Fund", or as the case may be, the "Zilla Praja Parishad Fund" is substituted.
