Section 20 in Uttaranchal School Education Act, 2006
20. Powers and duties of Chairman.
(1)It shall be the duty of the Chairman to see that this Act and the Regulations are faithfully observed and he shall have all powers necessary for this purpose.(2)The Chairman shall have power to convene meetings of the Board, shall call a meeting at any time after due notice, on a requisition signed by, not less than one-forth of the total membership of the Board and stating the business to be brought before the meetings. -(3)In any emergency, arising out of the administrative business of the Board which, in the opinion of the Chairman, requires that immediate action-should be taken, the Chairman shall take such action as he deems necessary and shall thereafter report his action to the Board at its next meeting.(4)The Chairman shall exercise such other powers as may be prescribed by the regulations.
