- If the President 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 is necessary, the President 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 that the expenses for such execution or doing, of the act, shall be paid from the Municipal Fund of the Municipal Council :Provided that the President shall report to the Municipal Council at the next following meeting the action taken under this section and the reasons therefor for its ex-post facto approval or sanction.Powers and Functions of Senior Vice-President and Vice-President
