- If the Chairperson is satisfied that an emergency has arisen due to flood, epidemic, earthquake, outbreak of extensive fire, riot or extensive damage to any municipal property and is of the opinion that immediate execution of any work or doing of any act, which ordinarily requires the approval, sanction, consent or concurrence of the Municipal Council or Town Council is necessary, the Chairperson 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 the expenses for such execution or doing of the act, shall be paid from the municipal fund of the Municipal Council or Town Council.Provided that the Chairperson shall report to the Municipal Council or Town Council, as the case may be, at the next following meeting the action under this section and the reasons thereof for its ex-post facto approval or sanction.
