Section 324 in The Chhattisgarh Municipalities Act, 1961
324. Extraordinary powers in case of emergency.
(1)In case of emergency the State Government or any officer, authorised by the State Government in this behalf may direct or provide for the execution of any work, or the doing of any act, which a Council is empowered to execute or do, and the immediate execution or doing of which is in its or his opinion, necessary for the health or safety of the public, and may direct that the expanse of executing the work or doing the act with a reasonable remuneration to the person appointed to execute or do it, shall be forthwith paid by the Council.(2)If the expenses and the remuneration are not so paid, the State Government or any officer authorised in this behalf may make an order directing any person, who for the time being has custody Of any moneys on behalf of the Council, to pay such expense and remuneration form such moneys as he may have in his hands or may, from time to time, receive, and such person shall be bound to obey such order.(3)Provisions of sub-section (2) of Section 323 shall, as far as may be, apply to any order made under this section.
