Section 110(1) in The Punjab Panchayati Raj Act, 1994
(1)In case of emergency, the Chairman or, in the absence of the Chairman, the Vice-Chairman and in the absence of both, the Chairman and Vice-Chairman, the Executive Officer may direct the execution of any work or the doing of any act which a Panchayat Samiti is empowered to execute order and the immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public and may direct the expenses of executing such work or doing such act shall be paid from the Panchayat Samiti Fund:Provided that every such direction shall be reported in the next following meeting of the Panchayat Samiti for confirmation.
