Section 250(1) in The Gujarat Panchayats Act, 1993
(1)In cases of emergency the Taluka Development Officer may provide for the execution of any work or the doing of any act which a panchayat subordinate to a taluka panchayat is empowered to execute or do, and the immediate execution or doing whereof 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 shall be forthwith paid by the panchayat.
