Section 173 in The Punjab Panchayati Raj Act, 1994
173. Extraordinary powers of Chairman and Chief Executive Officer of Zila Parishad.
(1)In cases 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 Zila Parishad is empowered to execute or do, and the immediate execution or doing of which is, in his opinion, necessary for the service or safety of the public and may direct that the expenses of executing such work or doing such act shall be paid from the Zila Parishad Fund:Provided that every such direction shall be reported to the next following meeting of the Zila Parishad for confirmation.(2)The Chairman or Vice-Chairman or the Chief Executive Officer shall not act under sub-section (1) in contravention of any order of the Zila Parishad.(3)The Chairman, or, in the absence of the Chairman, Vice-Chairman or in the absence of both the Chairman and Vice-Chairman, the Chief Executive Officer may prohibit, until the matter has been considered by the Zila Parishad, the doing of any act which is, in his opinion, undesirable in the public interest, provided that the act is one which the Zila Parishad has power to prohibit.(4)No direction given under this section shall be questioned in any court on the ground that the case was not one of emergency.
