Section 35 in Gauhati Municipal Corporation Act, 1971
35. Emergency Power of the Commissioner.
- The Commissioner may in case of emergency direct the execution of any work or doing of any act which would ordinarily require the approval, sanction concurrence or consent of the Corporation or the Mayor and the immediate execution or the doing of which is, in his opinion necessary for the service or safety of the public, or for the prevention of extensive damage to any property of the Corporation, and may direct that expenses for executing the work or of doing the act shall be paid from the Municipal Fund, provided that the Commissioner shall report forthwith to the Mayor, the action taken under this section and the reason thereof.
