Section 17 in Kudala Sangama Development Board Act, 1994
17. Power of the Chairman to take decisions of the Board in certain cases.
(1)Where the Chairman is of the opinion that a matter is so urgent that it cannot wait for the Board meeting under section 14 or for a Board decision, by circulation under section 16, he may pass such orders as he may deem fit and it shall be implemented in the manner the decisions of the Board are implemented under section 14 and 16.(2)The Chairman may also exercise his emergency power as in sub-section (1), in such cases which he considers frivolous, not necessitating convening of a meeting of the Board under section 14 or obtaining a decision of the Board under section 16.(3)Every decision taken by the Chairman under this section shall be reported to the Board at its next meeting.
