Section 18(4) in Uttaranchal School Education Act, 2006
(4)Whenever, in the opinion of the State Government, it is necessary or expedient to take immediate action, it may, without making any reference to the Board under the foregoing provision, pass such order or take such other action consistent with the provisions of this Act as it deems necessary, and in particular may by such order modify or rescind or make any regulation in respect tarty matter and shall forthwith inform the Board accordingly.
