Section 39 in The Orissa Panchayat Samiti Act, 1959
39. Extraordinary powers of Collector of the district.
(1)In case of emergency the Collector of the district may, subject to the approval of the Government, direct or provide for the execution of any work, or the doing of any Act which a Samiti or its Chairman is empowered to execute or do and the immediate execution or doing of which is in his opinion necessary for the implementation of developmental plans or safety of the public and may direct that the expense of executing such work or doing such act shall be paid out of the fund of the Samiti.(2)If the expense is not so paid he may make an order directing the person having the custody of the Fund to pay it in priority to any other charge against such Fund. Such person shall so far as the Funds to the credit of the Samiti admit, be bound to comply with such order.
