Section 268 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
268. Emergency powers of Collector.
(1)in cases of emergency, the Collector may provide for the execution of extraordinary work, or the doing of any act, which a Zilla Parishad or Panchayat Samiti is empowered to execute or do, and the immediate execution or doing of which is, in his opinion, necessary for the health or safety of the public, and may direct that the expense of executing the work or doing the act, with a reasonable remuneration to the person appointed to execute or do it, shall be forthwith paid by the Zilla Parishad.(2)If the expense and remuneration are not so paid, the Collector may direct the officer in charge of the treasury or bank or society in which the district fund is kept or the whole or portion thereof is deposited or lent on interest, to pay the expense and remuneration, or as much thereof as is possible, from the balance of such fund in his hand.(3)The Collector shall forthwith report to the Commissioner every direction made by him under this section and the Commissioner may by order either confirm or modify the direction in such manner as he deems fit.(4)The Commissioner shall forthwith furnish to the State Government a copy of the order made by him under sub-section (3), and the State Government may pass such order in the case as it deems fit.
