Section 15(3) in The U.P. Pravidhik Shiksha Adhiniyam, 1962
(3)The Chairman may in emergency, which in his opinion, requires that immediate action should be taken, deal with any matter within the competence of the Board and, subject to the provisions of this Act, the rules and regulations made thereunder, by order in writing take such action as he may deem necessary. The Chairman shall thereupon forthwith inform the Board, as its next meeting, of the action so taken.
