- If the Mayor is satisfied that an emergency has arisen and is of the opinion that the immediate execution of any work for the doing of any act, which ordinarily requires the approval, sanction, consent or concurrence of the Corporation or the Mayor-in-Council, is necessary for the maintenance of services or safety of the public or for the prevention of extensive damage to any property of the Corporation, he may direct the execution of such work or the doing of such act without such approval, sanction, consent or concurrence and, in such case, he may direct that the expenses for such execution or doing shall be paid from Municipal Fund :Provided that the Mayor shall report forthwith to the Corporation or to the Mayor-in-Council, as the case may be the action taken under this section and the reasons thereof,
